LINGAM VEERARAGHAVA ROW Vs. MALLAPRAGADA GURUNADHA ROW

JUDGEMENT

(1.) WE follow Balasubramania Chetti v. Swarnammal 21 Ind. Cas. 32 : (1913) M.W.N. 655 : 14 M.L.T. 196 : 25 M.L.J. 367 : 38 M. 199 with the reasoning in which we respectfully concur, in preference to Safdar Ali v. Kishun Lal 7 Ind. Cas. 241 : 12 C.L.J. 6. The decision in the latter, moreover, appears to be irreconcilable with that of Hari Charan Ghosh v. Manmatha Nath Sen 19 Ind. Cas. 683 : 41 C. 1 : 18 C.W.N. 343. The fact, therefore, that petitioner applied for execution in 1911 without making his present claim for mesne profits is not material. The appeal against order is dismissed with costs.