LAWS(PVC)-1913-1-158

CHELASAMI RAMIAH Vs. CHELASAMI RAMASAMI

Decided On January 10, 1913
CHELASAMI RAMIAH Appellant
V/S
CHELASAMI RAMASAMI Respondents

JUDGEMENT

(1.) ACCORDING to the answer, returned by the Full Bench to the reference made by us, the petition must be dismissed with costs.