GUNDA CHINNA REDDY Vs. ITKYALPAD CHINNA REDDY

JUDGEMENT

(1.) No appearance was put in on behalf of the three respondents when C.R.P. No. 416/4 of 1955 was called on for hearing on 25th July, 1958, with the result that the Civil Revision Petition which was filed under section 91 of the Hyderabad Tenancy and Agricultural Lands Act, was allowed ex parte. Of the three respondents, the 1st respondent filed C.M.P. No. 6088 of 1958 for setting aside the ex parte judgment of mine an re-hearing the revision petition.

(2.) The question that falls to be determined in limine is whether such application is maintainable in law. Section 91 of the Hyderabad Tenancy and Agricultural Lands Act, to be hereinafter referred to as the Act, provides that notwithstanding anything contained in that Act or any other law for the time being in force, an application for revision shall lie to the High Court from any final order passed on appeal by the Collector or Board of Revenue on the following grounds:-

(3.) Section 89 of the Act lays down that :