High CourtsDivision Bench(1896) 08 MAD CK 0009

Zamindar of Vallur and Gudur vs Adinarayudu

Madras High Court · Decided on 24 August 1896 · Citation: (1896) ILR (Mad) 445

HON’BLE JUDGES
Shephard, J · Davies, J

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Judgment

2 paragraphs · 46 words
1.

As regards suits tried by the Munsif under the extended small cause jurisdiction, which is now withdrawn, we are of opinion that execution

proceedings in such suits must be had in that Court in which the jurisdiction now vests, that is, the Subordinate Judge''s Court.