High CourtsDivision Bench(1915) 10 MAD CK 0034

K. Ramaswami Naicker vs A. Seenimakayya Veluchami Naicker

Madras High Court · Decided on 29 October 1915 · Citation: 32 Ind. Cas. 594

HON’BLE JUDGES
John Wallis, C.J · William Ayling, J

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Judgment

2 paragraphs · 54 words
1.

This suit purports to be u/s 55 of Act I of 1908. That section only gives a right to bring the suit to ryots, and the plaintiff according to the finding is not a ryot within the definition of the Act.

2.

We accept the finding and dismiss the suit with costs throughout.