ANTONY POLIKARO NETTO Vs. LAKSHMI AMMA

JUDGEMENT

(1.) IN view of the decision of the Supreme Court in Raj Lakshmi Dasi v. Banemali Sen (A. I. R 1953 s. C. 33) it follows that the view of both the subordinate courts that the decision hi L. A. C. No. 8 of 1105 evidenced by Ext. 1 is resjudicat a in these proceedings is correct. IN this view the second appeal fails and is dismissed with costs, one set. No leave. Dismissed.