High CourtsSingle Bench(1909) 04 MAD CK 0021

Mundlamuny Ellamandu vs Gadipudi Chinnah Venkiah

Madras High Court · Decided on 19 April 1909 · Citation: 2 Ind. Cas. 159(1)

HON’BLE JUDGES
Munro, J

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

1 paragraphs · 52 words

Munro, J.—The Magistrate has not found, as he should have done, u/s 145 (4) of the Criminal Procedure Code which of the parties was in possession on the date of the order passed u/s 145 (1). The possession he has found is possession a year earlier. The order is, therefore, set aside.