SRINIVASA AYYAR Vs. NALLAMUTHU PADAYACHI

JUDGEMENT

(1.) The Subordinate Judge has misunderstood the decision in Sundaram Iyer v." Ramchandra Ayyar [1917] 10 Mad. 386, which applied to only one village in the estate. He will submit the findings on the following questions: (A) Whether the suit village is such a village as is contemplated by Section 3 (2) (d), Estates Lands Act? and (B) Whether apart from that Act, the defendant has occupancy rights.

(2.) The findings will be based on the evidence already on record and be submitted by 1st August 1926.

(3.) Both parties will be at liberty to file objections to the said findings within ten days after notice of return of the same shall have been posted up in this Court.