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Savarimuthu v. Aithurusu Rowthar

Madras High Court

Oct 17, 1901

Judgment

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OPINION

We are of opinion that a suit for the profits of immoveable property belonging to the plaintiff which have been wrongfully received by the defendant who dispossessed the plaintiff in execution of a decrees afterwards set aside on appeal is not cognizable by a Court of Small Causes.

Savarimuthu v. Aithurusu Rowthar

Referred Case No. 10 of 1901, stated under section 646-B of the Civil Procedure Code, by the District Judge of Tinnevelly, in Small Cause Suit No. 143 of 1899, on the file of the Subordinate Judge's Court of Tinnevelly