O M NAGOOR MEERA SAHIB Vs. SOOKULAL SOWCAR

JUDGEMENT

(1.) In a recent case Venkataramanjulu Naidu v. Ramaswami Naidu 30 Ind. Cas. 353 : 18 M.L.T. 164 : 29 M.L.J. 353 : 2 L.W. 709 we followed the decisions in Haladkar Maiti v. Choytonna Maiti 30 C. 588 : 7 C.W.N. 547 and Ramdin Bania v. Sew Baksk Singh 6 Ind. Cas. 473 : 14 C.W.N. 806 : 37 C. 714 and held that the Court could exercise revisionary jurisdiction over the Presidency Small Cause Court.

(2.) We have been shown no reason now for taking a different view. It is argued that in the present case there could be no revision, because respondent-plaintiff had an appeal open to him under Section 38 of the Presidency Small Cause Courts Act. But we follow the decisions of Sadasook Gambir Chand v. Kannayya 19 M. 96 and Srinivasa Charlu v. Balaji Rau 21 M. 232 and hold that the jurisdiction under Section 38 is not of an appellate nature. In these circumstances we think that the learned Judge had jurisdiction to pass his order.

(3.) We have been shown no reason for dissenting from that order, or the learned Judge s exercise of his discretion in passing it.