MOTILAL VIRCHAND Vs. COLLECTOR

JUDGEMENT

(1.) The question referred to the Pull Bench by the order of Reference dated the 1 October 1906 is whether Mamlatdars empowered by the Mamlatdars Act can entertain and decide suits to which the Collector is a party.

(2.) Two points were propounded to us by the Advocate General before the Pull Bench.

(3.) We state them in the reverse order to that in which he argued them.