DURAISWAMI REDDIAR ALIAS SUPPA REDDIAR Vs. PKRAMACHANDRA THEVAN

JUDGEMENT

(1.) APART from some differences in minor details in the cases I think the principle of Raja of Ramnad V/s. Muthanan Servai and of the decision of Phillips and Curgenven, JJ., in Appeal No. 416 of 1923, governs this case. The decision of the Courts below is right.

(2.) THE second appeal is dismissed with costs.