RAJA BAHADUR NARASINGARJI GYANGIRJI, ZEMINDAR OF PAMUR TALUQ,REPRESENTED BY HIS ONLY DULY AUTHORIZED AGENT, RAMA CHANDRA AIYAR Vs. VADDAMARI MALAKONDAYYA NAIDU

JUDGEMENT

(1.) THE only point arguable in second appeal, with which we have been pressed, is whether Section 11(3) of Act VIII of 1865 and the corresponding provision of Act I of 1908 should be given retrospective effect. Foulkes v. Muthusami Goundan 21 M. 503 : 8 M.L.J. 207 is against this.

(2.) THE second appeal is dismissed with costs.