SRI RAJAH SAHEB DOSTAN SRI RAJA RAVU VENKATA KUMARA MAHIPATI SURYA RAO BAHADUR GARU, RAJAH OF PITTAPUR Vs. ANAPPINDI SIVA RAMAYA

JUDGEMENT

(1.) IN view of the Full Bench decision in Gorakala Kanakaiya v. Janardha Padhai 21 M.L.J. 31; 8 INd. Cas. 736; (1910) M.W.N. 841; 9 M.L.T. 64 this second appeal must be dismissed, but we make no order as to costs in this Court.

(2.) THE memorandum of objections is also dismissed without costs.