NATESA UDAYAN Vs. ANNASAMI UDAYAN

JUDGEMENT

(1.) THE judgment under appeal is in accordance with a current of decisions of this Court [Singaravelu Pillai v. Santhana Krishna Mudaliar 31 Ind. Cas. 9 : (1915) M.W.N. 643, Mohammad Husain Saib v. Abdul Kareem Saib 29 Ind Cas. 237 : 17 M.L.T. 424 and Balaji Rao v. Harirama Chetty 21 Ind. Cas. 318 : 38 B. 32 : 15 Bom. L.R. 841 which, no doubt, are not yet included in the authorised reports, but in which we concur. THE appeal against appellate order is, therefore, unsustainable and is dismissed with costs.