MUTHAYYA REDDI Vs. SUDALAIMUTHU NADAR

JUDGEMENT

(1.) There is a finding by the District Judge that the streets are public streets and ample evidence to support it.

(2.) As to the cause of action we think the orders of the Magistrates-which they intended to renew from time to time until made permanent-furnished a cause of action just as much as the Government Order which was held in Kandasami Moodali V/s. Subbaroya Moodali (1909) 19 M.L.J. 617 to have this effect.

(3.) The appeal is dismissed with costs.