S PEDA NASAR SAHEB Vs. P NABI SAHEB

JUDGEMENT

(1.) HAS referred the above revisions to a Division Bench on the ground that it was necessary that the, Bench should consider how far the decision in Manley Estatates Ltd. v. Benedek '. affected the reasoning in Balakrishna Ayyar v. Parvathammal. The facts are simple and may be briefly stated. The respondent obtained a decree ex parts for possession against the petitioner. On an application filed by the petitioner to set aside the ex parte decree, the Court made the following Order: