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Judgment
5 paragraphs · 83 words
Subramania Aiyar, J.—The plaintiff sues upon a bond executed to his deceased father. In the absence of any admission or evidence to the
contrary, the presumption is that the debt was one due to the family, and no certificate of heirship was necessary to enable the plaintiff to recover
the debt.
2.
I set aside the order of the Subordinate Judge and direct the suit be restored to the file and dealt with according to law. Costs to abide and
follow the result.