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Judgment
4 paragraphs · 74 words
1.
We are of opinion that Muthuvaiyan v. Sinna Samavaiyan ILR M. 526 was rightly decided. In the earliar case Naniyana Chettiar v. Ghokkappa
Mudaliar ILR M. 655, the attention of the Court was not called to Mussumat Bahuns Kowur v. Lalla Buhooree Lall 14 M.I.A. 496, We think
Narayana Chettiar v. Chokkappa Mudaliar ILR 25 M. 655 must be overruled.
2.
Our answer to the question referred to us is in the negative.