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Judgment
1 paragraphs · 86 words
1.
Madras Act III of 1895 has no application to a Gadala service inam. See Sreeranudhu Yarranna v. Donhira Kannamma (1911) 2 M.W.N. 354 : 21 M.L.J. 962 : 10 M.L.T. 561 : 12 Ind. Cas. 457. The service is that of a palanquin bearer to the zemindar. The sale of such an inam is not contrary to public policy. We reverse the decree of the lower Appellate Court and restore that of the District Munsif with costs both here and in the lower Appellate Court.