PONNAMBALA THEVAR Vs. RAMASWAMY IYER

JUDGEMENT

(1.) THE evidence justifies the conviction under Section 447, Indian Penal Code, but the eviction of the petitioner was not under Section 163A, Madras Estates Land Act, and the conviction under Section 212(d) and (e) of that Act is unsustainable. THE conviction under Section 212(d) and (e), Madras Estates Land Act, is therefore set aside and otherwise this petition is dismissed.