P CHANDU Vs. EMPEROR

JUDGEMENT

(1.) THERE is clear evidence of culpable negligence within the definition in the leading case of In re Nidamarti Nagabhushanam 7 M.H.C.R. 119. The petition is, therefore, dismissed. I think, however, the fine is excessive. I reduce it to fifty-five rupees. If paid, the excess will be refunded.