KANNAN NAMBIYAR Vs. ANANTAN NAMBIYAR

JUDGEMENT

(1.) WHEN the suits were instituted in the Badagara Court they were rightly instituted there as original suits and under the ruling in Hari Kamayya V/s. Hari Venkayya I.L.R., 26 M. 212 referred to by District Judge they remained for trial as original suits. The District Munsif of Tellicherry will, therefore, place them on his file and dispose of them as such.