AGRA PROVINCE ZAMINDAR ASSOCIATION Vs. PREM MOHAN VERMA

JUDGEMENT

(1.) This is a defendant's application in revision against a decree of the Small Cause Court Judge, Allahabad. The suit was for recovery of Rs. 990 including Rs. 90 as interest as arrears of counsel's fee.

(2.) The plaintiff, opposite party, who is an advocate of this Court, was instructed by the applicant to file a suit against the U. P. Government in the name of one Sheikh Mohammad Zia, a zamindar, to challenge the validity of the U. P. Tenancy Act XVII [17] of 1939.

(3.) A suit was accordingly filed, and it was registered as Suit No. 22 of 1940 of the Court of the Civil Judge, Allahabad. Some time later a motion was made to this Court by the plaintiff, U. P. Zamindar Association, to transfer the suit from the file of the Civil Judge to this Court on its original side. On transfer, the suit was registered in this Court as Suit No. 1 of 1940. On 22nd August 1941, the defendant, U. P. Government, filed its defence. Eventually the suit was-decreed by the High Court on 24th August 1943.