SECRETARY OF STATE FOR INDIA IN COUNCIL REPRESENTED BY THE COLLECTOR OF GANJAM Vs. KANNAPALLI VENCATARATNAMMAH

JUDGEMENT

(1.) To enable us to decide this appeal satisfactorily, we consider it desire-able to allow the parties to adduce further evidence on the following point (1) what, if anything, passed to the grantee under Exhibit XX under the words besides poramboke and whether she obtained a right to the channels conveying water to (he tanks irrigating the lands of the Lakkamdiddi village or to those tanks themselves.

(2.) The lower Court has not dealt with this point in its judgment, but appears to have assumed that the Government did not reserve the channels and tanks at. the time of the inarm settlement.

(3.) We request the District Judge to take the additional evidence that the parties may adduce and to submit the same together with his opinion on the effect of such evidence within one month after the reopening of the District Court after the recess.