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Yuruva Venkata Reddy v. Maddi Veeranna
Madras High Court
Nov 13, 1913
1. The lease relied upon requires registration and is not admissible to prove the nature of the plaintiff's possession.
2. See Kanuparti Subbayya v. Kurunani Madduletiah(2).
3. The second appeal is dismissed with costs.
S.N/R.K
4. Appeal dismissed.
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