LAWS(MAD)-1950-8-22

M DESIKACHARIAR Vs. RAMACHANDRA REDDIAR

Decided On August 16, 1950
M.DESIKACHARIAR Appellant
V/S
RAMACHANDRA REDDIAR Respondents

JUDGEMENT

(1.) The question referred to the Fall Bench is whether an order under Section 20, Madras Agriculturists' Relief Act (IV [4] of 1938) is appealable.

(2.) Section 20 of the Act reads as follows :

(3.) Whether an appeal lies against such an order will have to be decided on a combined reading of the provisions of Section 47, Section 2, Sub-section (2) and Section 96, Civil P. C. Sub-section (2) of Section 2, Civil P. C. runs thus :