High CourtsSingle Bench(1910) 12 MAD CK 0029

Lakshmana Nadan vs Pakhia Nadathi

Madras High Court · Decided on 21 December 1910 · Citation: 9 Ind. Cas. 273

HON’BLE JUDGES
Wallis, J

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Judgment

1 paragraphs · 51 words

Wallis, J.—I cannot say the District Munsif has exceeded his jurisdiction in granting a review for what he considered sufficient cause. See the judgment of the Judicial Committee in Reasut Hossein v. Hajee Abdoollah 2 C. 131 : 26 W.R. 50 : 3 I.A. 221. The petition is dismissed with costs.