High CourtsDivision Bench(1940) 02 MAD CK 0008

S. Ramaswami Ayyar vs Commissioner, Chittoor Municipalty

Madras High Court · Decided on 15 February 1940 · Citation: AIR 1940 Mad 685 : (1940) 51 LW 542

HON’BLE JUDGES
Lakshmana Rao, J

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Judgment

3 paragraphs · 46 words

Lakshmana Rao, J.—The marking of an irrelevant document in evidence is not a ground for ordering retrial and the order of the Sub-

Divisional Magistrate cannot be sustained. It is therefore set aside and the Sub-Divisional Magistrate will dispose of the appeal in accordance with

law.