Citation Codes Equivalent Citations citation codes Case Number Appeal No. 164 of 1899 against the decree of C. Manavedan Raja, District Judge of North Arcot, in Original Suit No. 38 of 1897 Advocates Sundara Ayyar for respondents Nos. 1 and 5. Kuppusami Ayyar (for Seshachariar) for respondent No. 2. Sir V. Bhashyam Ayyangar, Desikachariar and A.S Krishnasami Ayyar for appellants. Judges Subrahmania Ayyar Davies, JJ. Acts section 875 of the Code of Civil Procedure. section 375 of the Code of Civil Procedure, section 462 of the Code of Civil Procedure, section 525 of the Code of Civil Procedure. section 375 of the Code of Civil section 13 or the Court Pees Act. See more information ... This judgment contains sensitive subject matter and is not displayed to guest users. Please sign into access the full judgment, citations, and related authorities. Log in Create free account