KRISHNASWAMY PANNIKONDAR Vs. MUTHUKRISHNA PANNIKONDAR

JUDGEMENT

(1.) This is a petition under Section 622 of the Civil P. C., praying the High Court to revise the order of the District Judge of Tanjore made under Act XIX of 1841 appointing a curator of the properties of the Zemindari of Sillathur pending the determination of a summary enquiry into the right to possession of the properties.

(2.) On 11 September 1900 one Muthukrishna Pannikondar presented a petition in the District Court under Act XIX of 1841 alleging that he was entitled to succeed as heir to the properties of the deceased Zemindar of Sillathur, that one Krishnasawmi Pannikondar had taken wrongful possession thereof, and asking the Court to inquire into the right of possession of the said Zemindari properties and deliver possession thereof to the petitioner, and in the meanwhile to appoint a curator to make an inventory of the said properties and take charge of the same.

(3.) The Judge made no inquiry into the facts alleged in the petition.