Anna Pillai Vs Thangathammal

Madras High Court 27 Nov 1896 (1896) 11 MAD CK 0012
Bench: Division Bench

Judgement Snapshot

Hon'ble Bench

Subramania Ayyar, J; Davies, J

Judgement Text

Translate:

1. The decree was not so formal as it should have been under the Transfer of Property Act. This is no doubt due to the fact that that Act had only

just come into force at the time when the decree was passed. The decree is in reality a decree for sale. There is nothing to show that the property

to be sold is not liable to the debt.

2. The appeal is dismissed u/s 551, Code of Civil Procedure.

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