MAYILKOTHIL KUNJUNNI NAIR Vs. VADAKEVEETIL KONGATHIL ELA NAIR

JUDGEMENT

(1.) NO appeal lies against an order under Section 7 of Act VII of 1889 directing security to be given. It is only against an order under Section 19 that an appeal lies. Rama Reddi V/s. Papi Reddi 19 M. 199 There is nothing in Ariya Pillai v. Thangammal 20 M. 442, opposed to this view.

(2.) WE dismiss the appeal with costs.