K GURUSWAMI NAIDU Vs. KSUBBA NAIDU

JUDGEMENT

(1.) THIS appeal can only be brought under Order XLIII, Rule 1, (u) corresponding to Section 588 (28) of the old Code of Civil Procedure, which is part of Chapter XLIII, and does not apply to proceedings under the Madras Estates Laud Act (vide Section 192). The appeal does not lie and is dismissed with costs.