P S S MUNIAPPA CHETTIAR Vs. MKBALARANGAIYA CHETTI

JUDGEMENT

(1.) THE acknowledgment is not signed by any one--principal or agent. THE point is now raised that the statement at the opening of the letter that the letter proceeds from the 1 defendant is a signature within the rule in Mohesh Lal V/s. Busunt Kamaree 6 C. 340 : 7 C.L.R. 121. It was not taken below even in the application for review and I do not think I ought to allow it to be raised now. THE petition is dismissed with costs.