LAWS(PVC)-1910-4-124

UNNAMALAI AMMAL Vs. KANDASAWMY MADPANOR

Decided On April 06, 1910
UNNAMALAI AMMAL Appellant
V/S
KANDASAWMY MADPANOR Respondents

JUDGEMENT

(1.) AN appeal lies against an order refusing to recognize an assignment of a decree, Subbuthayammal V/s. Chidmbaram Asari 25 M. 383.

(2.) THE appeal against appellate order is dismissed with costs.