O NAGIAH BATHUDU Vs. MUTHACHARRY

JUDGEMENT

(1.) In my judgment this suit ought to have been dismissed on the ground that the right claimed by the plaintiffs was not cognizable by a Civil Court.

(2.) Assuming that the suit related to a matter of which a Civil Court could take cognizance, I agree with the view taken by the learned Judge who tried the case. I think the plaintiffs failed to make out any case and that the suit was rightly dismissed.

(3.) I propose to deal with the case first, as the learned Judge dealt with it, that is, on the assumption that the suit was cognizable by a Civil Court.