ARUMUGHAM CHETTIAR Vs. JOSEPH

JUDGEMENT

(1.) This is an appeal against the judgment of Vaidialingam, J., dismissing O. P. No. 412 of 1961. The O. P. was directed against Ext. P2 dated 29-11-1960 which reversed

(2.) In Ext. P1 the Principal Munsiff of Ernakulam held that the order in R.C.P.

(3.) The only article of the Constitution invoked in the petition is Art.227. The contents of the petition also indicate that the petition is one under that article.