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Judgment
4 paragraphs · 58 words
Wallace, L.
1.
It is clear that the Stationary Sub-Magistrate of Bhavani has taken cognizance of the case de novo before the transfer to the Stationary Sub-
Magistrate of Gopichettipalayam. The latter, therefore, has no jurisdiction to proceed with the case. The case is, therefore, retransferred to the
Stationary Sub-Magistrate of Bhavani who will now proceed with it.