PITTA BALARAMANAIDU Vs. PITTA SANGANNAIDU
LAWS(PVC)-1921-11-49
PRIVY COUNCIL
Decided on November 15,1921

PITTA BALARAMANAIDU Appellant
VERSUS
PITTA SANGANNAIDU Respondents

JUDGEMENT

- (1.) THESE Appeals must be treated as appeals against a final decree under Order 20, Rule 12 (2) of the Civil P. C. and an advalorem Court Fee must be charged under Article 1 of Schedule 1 of the Court Fees Act, calculated on the amount of mesne profits in dispute.;


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