ANGORA SATYANARAYANAMURTHY Vs. ANGORA VENKAMMA

JUDGEMENT

(1.) The appellant's claim that the suit was barred by Section 21 of Madras Act III of 1895 cannot be allowed. This is not a suit for recovery of the emoluments of a Village Office ( Section 13 of the Act) but a suit for partition of the inam land between two persons whose right to the inam in equal shares has already been established.

(2.) This appeal is dismissed with costs.

(3.) Leave refused.