High CourtsFull Bench(1894) 12 MAD CK 0019

Pichuvayyangar vs Seshayyangar

Madras High Court · Decided on 14 December 1894 · Citation: (1895) ILR (Mad) 214

HON’BLE JUDGES
Shephard, J · Muttusami Ayyar, J · Arthur J.H. Collins, J

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Judgment

3 paragraphs · 34 words

Muttusami Ayyar and Shephard, JJ.—Following the ruling of the Full Bench we dismiss the petition for amendment and cancel the

amendment made with reference to it.

2.

The petitioner is entitled to his costs.