ELGIBI INVESTMENTS PRIVATE LIMITED Vs. ASSISTANT COLLECTOR AND COLLECTOR UNDER STAMP ACT COONOOR NILGIRIS

JUDGEMENT

(1.) THESE two Revision Petitions under S. 115 of the Civil Procedure Code are preferred against the judgment of the learned District Judge, Nilgiris at Uthagamandalam, in C.M.A. Nos. 124 and 123 of 1984, respectively.

(2.) THE matters arise out of a decision rendered by the learned District Judge as Appellate Authority under S. 47-A(4) of the Stamp Act.

(3.) BALASUBRAMANYAN, J. in E.K. Venkaimarban v. Dakshinamurthy 1980 (1) M.L.J. 275 = 94 L.W. 243, after referring to a judgment of the Supreme Court in Central Talkies Ltd. v. Dwarak Prasad A.I.R. 1991 S.C. 606, observed that a Persona Designata is a person who is pointed out or described as an individual, as opposed to a person ascertained as a member of the class or as filling a particular character, and hence the appellate authority constituted under the Rent Control Act is a Court.