LINGARAJ SANTRA Vs. JOYKRISHNA MAHAPATRA

JUDGEMENT

(1.) This is an application for revision of an order of the Agency Subordinate Judge, Jeypore, on appeal from an original decree of the Additional Agency Munsif, setting aside the judgment and decree and remanding the suit to the Court of the Additional Agency Munsif for disposal according to law after giving an opportunity to the parties to produce further, evidence on certain points.

(2.) The Advocate General, who appeared on behalf of the opposite party, has taken a preliminary objection based on the Madras Presidency Agency Rules published under Section 6, Scheduled Districts Act, 1874, that no revision or appeal to this Court lies in respect of the order of the Agency Subordinate Judge.

(3.) The application of the Agency Rules to Agency area of Jeypore was not disputed by Mr. B.N. Das who appeared for the petitioner.