PATI BANDA BHARADRAJULU Vs. PISIPATI LAKSHMINARAYANA

JUDGEMENT

(1.) THIS is a civil revision petition against the decree of the Principal District. Munsif of Guntur dismissing the plaintiff's suit for arrears of rent and awarding to the defendant compensatory costs.

(2.) ON the merits there is little that can be said. It is alleged that a reading of the judgment indicates that the learned District Munsif approached the matter that had to be decided with some prejudice against the plaintiff. It is, of course, clear that the District Munsif held a very strong opinion that the conduct of the plaintiff had been reprehensible; but that was an opinion that he was entitled to form after seeing the plaintiff and the defendant in the box, examining the evidence, and hearing the arguments.

(3.) THE petition is dismissed with costs.