R MUTHUSWAMY PILLAI Vs. SVEERASWAMY PILLAI

JUDGEMENT

(1.) The petitioner was the defendant in a small cause suit and two claims were decreed against him and he now impugns the decree on the ground that for several reasons it is not according to law.

(2.) The first ground is that the judgment is lacking in form. The judgment is as follows: - After describing the cause of action on both counts the learned District Munsif says: 2. The defendant contends that the suit claim is not true.

(3.) The points for consideration are: (1) Has the Court no jurisdiction? (2) Is the suit for share of profits of a successful finished horse race not maintainable? (3) Is the defendant not liable for astrologer's fees? (4) What relief?