JUDGEMENT
-
(1.) FOLLOWING Tirumal Rao V/s. Syed Dastaghiri Miyah (1898) I.L.R. 22 M. 286 we must hold that the District Judge was wrong in the view that Section 310-A of the Code does not apply to the case. The District Judge had no jurisdiction, We must reverse the order.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.