CHINNA NARASIAH Vs. MANGAMMA

JUDGEMENT

(1.) In these cases the Court had jurisdiction to entertain and decide the suits when they were instituted, viz., on the 30 June 1897.

(2.) Madras Act, II of 1894, was extended to the office of Village Accountant in the Venkatagiri Estate during the pendency of the suits; but this did not take away the jurisdiction of the LJourt to decide the suits then pending before it and thus take away the plaintiff's right of action in the ordinary Civil Courts.

(3.) It is a general rule that when the Legislature alters the rights of parties by taking away or conferring any right of action, its enactments, Unless in express terms they apply to pending actions, do not affect them. But there is an exception to this rule, namely, where enactments merely affect procedure, but do not extend to rights of action" per Jessel M.R. in In Be Joseph Suche and Co. 1 Ch. D. 50.