K CHINNAYA ASARI Vs. ANNAYAPPA MOONIAPPA MUDALI

JUDGEMENT

(1.) WE nave no doubt that the District Judge has properly construted Section 3 of Act III of 1895, Rajah of Vizianagaram V/s. Dantivada Chelliah 28 M. 84, is relied upon but then the fact that the office was that of a village carpenter in a proprietary estate seems to have escaped notice.

(2.) THIS appeal is dismissed with costs.