SAWMI CHETTY Vs. CORPORATION OF MADRAS

JUDGEMENT

(1.) THE question whether a money-lender comes within the expression "dealers of every description" in class III of the Vth Schedule to the City Municipal Act is a question of law and the Magistrates were under Section 176 of the Act bound to have referred that question to the High Court on the application of the petitioner (who was the appellant before them).

(2.) THEIR order refusing to make the reference is set aside and they are directed to make the reference.