High CourtsDivision Bench(1941) 01 MAD CK 0029

In Re: Nachi Naicker and Others

Madras High Court · Decided on 30 January 1941 · Citation: AIR 1941 Mad 809

HON’BLE JUDGES
Lakshmana Rao, J

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Judgment

1 paragraphs · 33 words

Lakshmana Rao, J.—The interpretation of Rule 1(d) of the Timber Transit Rules of 1939 by the Courts below is correct and there is no ground for interference. The revision petition is therefore dismissed.