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Judgment
3 paragraphs · 81 words
1.
It is now settled law that even though the cause of action arose before the now Act came into force, if the suit is after the Act of 1908, no
exchange of puttah and muchilika is necessary. [See Raja of Karvetinagar v. Pandur Govinda Mudali 21 Ind. Cas. 858 : 14 M.L.T. 535.]. We
must reverse the decrees of the lower Appellate Court and remand the appeals to be disposed of according to law. The costs will abide the result.