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Judgment
1 paragraphs · 19 words
1.
No appeal lies. Vide Section 192 of the Madras Estates Land Act. The appeal is dismissed with costs.
High CourtsDivision Bench(1914) 07 MAD CK 0043
K. Vilvanatha Mudaliar vs Mannar Naidu
Madras High Court · Decided on 13 July 1914 · Citation: AIR 1915 Mad 20 : 25 Ind. Cas. 425 : (1914) 1 LW 667
- HON’BLE JUDGES
- Napier, J · Ayling, J