AI Structured Summary
Not yet generated for this judgment
Judgment
1 paragraphs · 19 words
1.
The requirement of the District Munsif is a reasonable one, and within his discretion. We decline to interfere.
High Courts(1896) 10 MAD CK 0006
Somyajulu vs Surayya and Another
Madras High Court · Decided on 6 October 1896 · Citation: (1897) 7 MLJ 81