OOMER HAJEE AYOOB SAIT Vs. THIRUNAVUKKARASU PANDARAM

JUDGEMENT

(1.) We remand this case for a finding on the genuineness of the letter dated 11 May, 1928. Evidence explanatory of the document may be taken if necessary. The finding mustbe submitted in one month from date of the receipt of this order by the lower Court. Time for filing objections will be ten days thereafter.

(2.) In pursuance of the above order the District Judge of Tinnevelly submitted the following

(3.) Finding. - The High Court has remanded this execution petition for a finding as to the genuineness of a letter, Ex. H, dated 11 May, 1928, with permission to take evidence explanatory of the document if necessary.