K RAGHAVA NAIDU Vs. PMUTHIYALU NAIDU

JUDGEMENT

(1.) On the 26th September 1913, The Lower Courts have decided that there is no evidence to show that the tenants have constructed wells. On behalf of the appellant it is pointed out that the only witness examined on behalf of the plaintiff stated.--" All the defendants own wells on their dry lands. It costs 200 or 300 to sink a well" and it is said that after this statement they considered it unnecessary to examine their own witnesses in attendance to prove the fact. This evidence is not disbelieved by the Lower Courts, and there is no explanation of it. We think it desirable in the circumstances that the question whether the wells were sunk by the landlord or tenants should be further investigated.

(2.) We direct the judge to return a finding on the 2nd issue after deciding the question aforesaid on further evidence.

(3.) The finding should be submitted within six weeks and seven days will be allowed for filing objections.