T C BALAKRISHNA AYYAR Vs. PICHAMUTHU PILLAI

JUDGEMENT

(1.) FOLLOWING Assan Mahomed Sahibi V/s. Rahiman Sahib 55 Ind. Cas. 977 : 43 M. 579 : 11 L.W. 543 : 38 M.L.J. 539 : 28 M.L.T. 17 : (1920) M.W.N. 375 (F.B.) see also Tarapada Ghose V/s. Jagat Mohini Dasi 42 Ind. Cas. 751 : 26 C.L.J. 325. I hold that the Subordinate Judge is right.

(2.) THE petition is dismissed with costs.