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Judgment
1 paragraphs · 23 words
1.
The plaintiff is entitled to sue See Subramanian Chetty v. Alagappa Chetty 30 M.k 441. The second appeal is dismissed with costs.
High CourtsDivision Bench(1909) 10 MAD CK 0052
P.S. Ponnayya vs P.P. Palanippa Chetty and Others
Madras High Court · Decided on 14 October 1909 · Citation: 5 Ind. Cas. 435
- HON’BLE JUDGES
- Sankaran Nair, J · Abdur Rahim, J