High CourtsDivision Bench(1910) 04 MAD CK 0073

Unnamalai Ammal vs Kandasawmy Madpanor

Madras High Court · Decided on 6 April 1910 · Citation: 6 Ind. Cas. 199

HON’BLE JUDGES
Sankaran Nair, J · Krishnaswami Aiyar, J

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Judgment

2 paragraphs · 32 words
1.

An appeal lies against an order refusing to recognize an assignment of a decree, Subbuthayammal v. Chidmbaram Asari 25 M. 383.

2.

The appeal against appellate order is dismissed with costs.