AI Structured Summary
Not yet generated for this judgment
Judgment
2 paragraphs · 67 words
1.
The only question argued in second appeal is about the validity of the melcharth. The plaintiffs are clearly barred from disputing it, as defendants Nos. 2 to 19 have been in receipt of rents as melcharthdars for more than 12 years. The ruling in Madhava v. Narayana 9 M. 244, is a clear authority in the defendants'' favour.
2.
The second appeal is dismissed with costs.