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Judgment
1 paragraphs · 53 words
Walsh, Acting C.J. and Ryves, J.—We agree with the decision in In re Sellamuthu Servai ILR 1923 Mad. 87, which fully supports this decision. There is also a decision of this Court in Bawan Das v. Chiene ILR 1921 All. 316, to the same effect. The appeal must therefore be dismissed with costs.