High CourtsDivision Bench(1938) 10 MAD CK 0041

In Re: Addagalla Venkanna and Others

Madras High Court · Decided on 18 October 1938 · Citation: AIR 1940 Mad 240 : (1939) 50 LW 796

HON’BLE JUDGES
Lakshmana Rao, J

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Judgment

1 paragraphs · 48 words

Lakshmana Rao, J.—The view of the Sub-Magistrate that the accidents register is a privileged document is erroneous and his refusal to send for it on that ground is unsustainable. The order of the Sub-Magistrate is therefore set aside and the register will be sent for, if still required.