CHIDAMBARAM CHETTIAR Vs. SRINIVASA SASTRIAL

JUDGEMENT

(1.) THEIR Lordships are of opinion that the two decisions appealed against are correct; that the High Court acted rightly in setting aside the two assignment?, the one to Annamalai and the other to Chidambaram, and that no valid proceedings can therefore be based on either of those assignments. The question whether any of the parties can establish rights based, not on the assignments, but on other grounds, such as the actual payment of debts, is a point which was in their Lordships opinion, not before the Courts below, and is not before their Lordships, and on that point therefore they pronounce no opinion.

(2.) THEIR Lordships will, therefore, humbly advise His Majesty that these appeals should be dismissed.