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Muthayya v. Venkataratnam

Madras High Court

Mar 5, 1901

Judgment

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We think the decree of the District Judge is right. The document on which the plaintiff relies was really a petition for withdrawal and was stamped only as such.

If it is to be relied upon as proof of his case by the plaintiff, it requires to be registered under section 17 of the Registration Act. The second appeal is dismissed with costs.

Muthayya v. Venkataratnam

Second Appeal No. 39 of 1900 against the decree of J.H Munro, Acting District Judge of Godavari in Appeal Suit No. 253 of 1899, reversing the decree of O. Sivarámakrishnamma, District Munsif of Narsapur, in Original Suit No. 351 of 1898