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    Brahmayya And Anr. v. Lakshminarasimham And Anr.

    1. The appeal is from a decree which directed ejectment and awarded mesne profits. The Court-fee should be calculated on the land and the mesne profits which are the subject-matter of the appeal.

    2. The Judge is right in his opinion that Section 7 of the Court-Fees Act is applicable to the case.

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    Brahmayya And Anr. v. Lakshminarasimham And Anr.
    (Aug 29, 1892)