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Balarama Naidu v. Sangan Naidu

Madras High Court
Nov 15, 1921
Important Paras
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These appeals must be treated as appeals against a final decree under Order XX, rule 12(2), of the Code of Civil Procedure and an ad valorem Court-fee must be charged under article 1 of Schedule I of the Court Fees Act calculated on the amount of mesne profits in dispute.

N.R