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Judgment
5 paragraphs · 100 words
1.
In Second Appeal No. 80 of 1901 affirming the decision of the District Judge we have found that the resumption of the 15 kattis by the
Zemindar was legal. The parties in the present appeal were parties therein and the above matter was litigated between them. The present claim is,
therefore, barred as res judicata by the decision in that suit. Subbammal v. Huddleston ILR 17 M. 273Ahmed v. Moidin ILR 24 M. 444
Gururajamma v. Venkatakrishnama Chetti ILR 24 M. 350 and Balkishan v. Kishan Lal ILR 11 A. 148.
2.
We therefore dismiss this appeal with costs.