[1] The decision in Samiya Mavali v. Minammal (1899) I.L.R. 30 M. 96 has been consistently acted on and is in accordance with the decision in Delroos Banoo Begum v. Naioab Syud Ashgur Ally Khan (1879) 15 B.L.R. 173 and Bunwari Lal v. Day a Sunker Misser (1909) 13 C.W.N. 815.
[2] We are not prepared to differ from it, and are of opinion accordingly that the appellant is bound by the valuation in the plaint.
Dhupati Srinvasacharlu v. Aperindevamma
Dhupati Srinvasacharlu v. Aperindevamma
(High Court Of Judicature At Madras)
Application No. 82 Of 1913 | 03-08-1915
Advocate List
Bench
- HON'BLE CHIEF JUSTICE JOHN EDWARD POWER WALLIS
- HON'BLE MR. JUSTICE SADASIVA AIYAR
- HON'BLE MR. JUSTICE SRINIVASA AIYANGAR
Eq Citations
- (1916) 30 MLJ 402
- (1916) ILR 39 MAD 725
- 33 IND. CAS. 602
- LQ/MadHC/1915/294
Head Note
Civil Procedure Code, 1908 — S. 7, r. 3 — Valuation of suit property in plaint — Effect of — Held, appellant is bound by valuation in plaint — Evidence Act, 1872 — S. 55 — Valuation of suit property
