VENUGOPAL REDDY Vs. MUTHUSWAMI KAVUNDAN

JUDGEMENT

(1.) NO appeal lies. Sevak. Jeranchod Bhogilal V/s. Dakore Temple Committee A. I. R. 1925 P. C. 155 Sivan Pillai V/s. Venkateswara A. I. R. 1926 Mad. 130 and Abdul Hakim Baig V/s. Muhammed Burrammuddin A. I. R. 1926 Mad. 559.

(2.) THE appeal is dismissed with costs. THE memorandum of objections is also dismissed with costs.