P.S. Ponnayya Vs P.P. Palanippa Chetty and Others

Madras High Court 14 Oct 1909 (1909) 10 MAD CK 0052
Bench: Division Bench

Judgement Snapshot

Hon'ble Bench

Sankaran Nair, J; Abdur Rahim, J

Judgement Text

Translate:

1. The plaintiff is entitled to sue See Subramanian Chetty v. Alagappa Chetty 30 M.k 441. The second appeal is dismissed with costs.

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Case Metadata
  • Citation: 5 Ind. Cas. 435
  • Ck Citation: (1909) 10 MAD CK 0052
  • Coram: Sankaran Nair, J; Abdur Rahim, J
  • Bench: Division Bench
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