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Judgment
4 paragraphs · 83 words
1.
Following Syed Ajam Sahib v. Ananthanarayana Aiyar 8 Ind. Cas. 668 5 M. 95 : (1910) M.W.N. 766 : 8 M. L. 137 : 21 M.L.J. 202. and
Second Appeal No. 308 of 1910, we reverse the decision of the lower Appellate Court and restore the Munsif s decree. The costs in the lower
Appellate Court will be borne by the respective parties as directed by that Court. The respondents Nos. 4 and 5 will pay the appellant''s costs in
this Court.