VENKATA NARASIMHA APPA ROW Vs. SOBHANADRI APPA ROW

JUDGEMENT

(1.) IN Second Appeal No. 80 of 1901 affirming the decision of the District Judge we have found that the resumption of the 15 kattis by the Zemindar was legal. The parties in the present appeal were parties therein and the above matter was litigated between them. The present claim is, therefore, barred as res judicata by the decision in that suit. Subbammal v. Huddleston I.L.R. 17 M. 273, Ahmed V/s. Moidin I.L.R. 24 M. 444, Gururajamma v. Venkatakrishnama Chetti I.L.R. 24 M. 350, and Balkishan V/s. Kishan Lal I.L.R. 11 A. 148.

(2.) WE therefore dismiss this appeal with costs.