AI Structured Summary
Not yet generated for this judgment
Judgment
3 paragraphs · 63 words
1.
When the suits were instituted in the Badagara Court, they were rightly instituted there as original suits and under the ruling at Hari Kamayya v.
Hari Venkayya ILR 26 Mad. 212 referred to by the District Judge they remained for trial as original suits the District Munsif of Tellicherry will
therefore place them on his file and dispose of them as such.