High CourtsFull Bench(1915) 03 MAD CK 0093

R. Srinivasa Iyengar vs S.K.M.R.M. Ramaswami Chettiar by agent Somasundaram Chettiar

Madras High Court · Decided on 26 March 1915 · Citation: AIR 1916 Mad 120(2) : 29 Ind. Cas. 846

HON’BLE JUDGES
John Wallis, C.J · Seshagiri Aiyar, J · Kumaraswami Sastri, J

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Judgment

2 paragraphs · 35 words
1.

We see no sufficient reason for interfering with the discretion of the learned Judge in refusing to send for the records.

2.

The appeal is dismissed. There will be no costs in this Court.