LAWS(APH)-1957-8-43

MATURI UMAMAHESWARA RAO Vs. KHOTA KAMARAJU

Decided On August 21, 1957
Maturi Umamaheswara Rao Appellant
V/S
Khota Kamaraju Respondents

JUDGEMENT

(1.) The only point taken in this Revision Petition is that the Additional Subordinate Judge had no jurisdiction to hear the appeal against the order of the Rent Controller. In C.R.P. No. 1693 of 1952, on the file of the High Court of Madras, the learned Chief Justice held that the expression 'Subordinate Judge was wide enough to include the Principal as well as the 'Additional Subordinate Judge', both of whom are Judges of the Sub-Court. I am in respectful agreement with the conclusion of the learned Chief Justice of Madras. If it is to be held that the Additional Subordinate Judge had jurisdiction to entertain the appeal, no further point arises in this revision which is therefore dismissed with costs.