High CourtsDivision Bench(1912) 04 MAD CK 0080

P. Somamma vs P. Basamma and Others

Madras High Court · Decided on 14 April 1912 · Citation: 14 Ind. Cas. 704

HON’BLE JUDGES
Sadasiva Aiyar, J · Miller, J

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Judgment

2 paragraphs · 48 words
1.

There was no application for execution, and, on that ground, the petition might properly have been dismissed. Vide Ramachendra Iyer v. Subramanya Chettiar 14 M.L.J. 393.

2.

On that ground, we dismiss the appeal with costs, without deciding any of the questions discussed by the Courts below.