Q. Who were the advocates involved in the case Natesa Udayan vs Annasami Udayan and Others?

For the Appearing Parties K. Ramachandra Aiyar, Advocate.

Q. What are the equivalent citations for Natesa Udayan vs Annasami Udayan and Others ?

The equivalence citation are34 IND. CAS. 756 ; LQ/MadHC/1916/183 ;

Q. What was the bench assigned for the case Natesa Udayan vs Annasami Udayan and Others?

HONBLE MR. JUSTICE OLDFIELD , HONBLE MR. JUSTICE SADASIVA AIYAR

Natesa Udayan Vs. Annasami Udayan And Others On 29 March, 1916

Natesa Udayan v. Annasami Udayan And Others

(High Court Of Judicature At Madras)

Appeal Against Order No. 104 Of 1914 | 29-03-1916

Judgment

The judgment under appeal is in accordance with a current of decisions of this Court [ Singaravelu Pillai v. Santhanakrishna Mudaliar ([1915] M.W.N., 643), Mahomed Hussain Saib v. Abdul Kareem Saib (17 M.L.T., 424) and Balaji Rao v. Harirama Chetti (32 Ind. Cas., 39)] [LQ/MadHC/1915/447] which, no doubt, are not yet included in the authorised reports, but in which we concur. The appeal against appellate order is, therefore, unsustainable and is dismissed with costs.

Appeal dismissed.

Advocate List

Bench

HON'BLE MR. JUSTICE OLDFIELD
HON'BLE MR. JUSTICE SADASIVA AIYAR

Eq Citations

34 IND. CAS. 756
LQ/MadHC/1916/183

Head Note

Constitution of India — Art. 136 — Appeal against appellate order — Appeal against appellate order is unsustainable and is dismissed with costs — Judgment under appeal is in accordance with a current of decisions of Supreme Court