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Judgment
3 paragraphs · 61 words
1.
No appeal lies against an order u/s 7 of Act VII of 1889 directing security to be given. It is only against an order u/s 19 that an appeal lies.
Rama Reddi v. Papi Reddi 19 M.K 199 There is nothing in Ariya Pillai v. Thangammal 20 M.K 442, opposed to this view.
2.
We dismiss the appeal with costs.