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T. Kanniah Naidu v. Rajammal

Madras High Court
Jan 31, 1941
Judgment
Subsequent
References
CaseIQ
Case Information
CITATION CODES
citation codes
CASE NO.

Cr.R.C No. 988 of 1940, Cr.R.P No. 941 of 1940, January 31, 1941

Attorney(S)

A.S Nataraja Iyer, for Petr.

T.K Ramaswamy Iyengar, for Respt.

Public Prosecutor, (V.L Ethiraj) for Crown.

JUDGES

Lakshmana Rao, J.

ACTS

No Acts

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Important Paras
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The girl is unable to maintain herself and S. 488 Cr.P.C does not limit the right of maintenance to minors. The age of the girl is therefore immaterial and the revision petition is dismissed.

N.T.RPetition dismissed..

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