High Courts(1921) 11 MAD CK 0015

Pitta Balaramanaidu and Others vs Pitta Sangannaidu and Others

Madras High Court · Decided on 15 November 1921 · Citation: (1922) 42 MLJ 184

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Judgment

2 paragraphs · 48 words
1.

These Appeals must be treated as appeals against a final decree under Order 20, Rule 12(2) of the CPC and an advalorem Court Fee must be

charged under Article 1 of Schedule 1 of the Court Fees Act, calculated on the amount of mesne profits in dispute.