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Judgment
4 paragraphs · 78 words
1.
The view taken by the District Judge is in accordance with Dorasawmy Pillai v. Muthusawmy Moopan 27 M. 94 and we are bound by that
decision which lays down that it is for the landlord who seeks to avail himself of the special procedure by way of distress provided for by Section
18 of the Rent Recovery Act to show that the requirements of the Act have been complied with.
2.
The appeals are dismissed with costs.