SRIRAMAMOORTHY CHETTY Vs. PANDARA GOUNDAN

JUDGEMENT

(1.) UNDER the ruling in Kumaraswami Reddiar V/s. Subbaraya Reddiar I.L.R. 28 M. 314, the Subordinate Judge had no jurisdiction to hoar this appeal. His decree is, therefore, set aside and the appeal restored to the file of the District Court for disposal according to law. Costs of this second appeal will be costs in the cause.