AI Structured Summary
Not yet generated for this judgment
Judgment
3 paragraphs · 48 words
Napier, J.—There is clear evidence of culpable negligence within the definition in the leading case of In re Nidamarti Nagabhushanam 7
M.H.C.R. 119. The petition is, therefore, dismissed. I think, however, the fine is excessive. I reduce it to fifty-five rupees. If paid, the excess will
be refunded.