High Courts(1900) 08 MAD CK 0007

Kothandarama Aiyar vs Sivagnana Desikar alias Gnana Sambanda Pandarasannadhi

Madras High Court · Decided on 28 August 1900 · Citation: (1901) 11 MLJ 128

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Judgment

3 paragraphs · 58 words
1.

We set aside the order of the Subordinate Judge and direct him to return the records to the arbitrator in order that he may deal with the cases

under the submissions to arbitration. The Subordinate Judge should fix a time for the Submission of the award. The costs of these petitions will be

costs in the causes.