Joseph Armugam Pillai v. Muruga Pillai

1. We follow Venganna Aiyar v. Ramaswami Aiyar 19 M. 422; Gauri Shankar v. Karima Bibi 15 A. 413 and Tika Ram v. Shama Charan 20 A. 42 at p. 43 and hold that we are bound to accept the District Judge's findings of fact. There is no question of law. The appeals are dismissed with costs.