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Judgment
3 paragraphs · 54 words
1.
There is no transfer to the plaintiff of the claims of Ethirajammal and Seethammal against the members of the family u/s 130 of the Transfer of
Property Act. The endorsement of the promissory-note entitles the plaintiff to sue only Ponniah and after his death his legal representatives. The
appeal is dismissed with costs.