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Judgment
5 paragraphs · 94 words
1.
""This is clearly a suit within Section 3 of the Regulation and we must therefore answer the question in the affirmative. There is no necessary
conflict between the two cases cited in the order of reference.
2.
[This case again came on for final disposal before Muthusami Aiyar and Best, J.J, who, in accordance with the opinion of the Full Bench, setting
aside the decree of the District Judge, restored that of the District Munsif, and decreed that respondent must pay appellant''s costs in this Court
and also in the Lower Appellate Court.]