Report No. 61
9.8. Conclusion.-
There is, thus a conflict of decisions amongst the High Courts. But, in view of the Supreme Court judgment1 it is almost certain that the Supreme Court will over-rule the Madras High Court judgment in the Sitalakshmi case, if the matter comes up on appeal before the Supreme Court. Hence, no recommendation for clarification need be made.
1. State of Madras v. Nataraj Mudaliar, see para. 9.5, supra.
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