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Judgment
1 paragraphs · 27 words
1.
This appeal is barred u/s 104(2) of the Code of Civil Procedure. There is no ground to interfere in revision. The appeal is dismissed with costs.
High CourtsDivision Bench(1910) 10 MAD CK 0023
Venkatachellaya and Others vs Subrahmania Aiyar and Others
Madras High Court · Decided on 28 October 1910 · Citation: 9 Ind. Cas. 55
- HON’BLE JUDGES
- Sankaran Nair, J · Munro, J