NANA ABA KATKAR Vs. SHEKU ANDU BOKADE

JUDGEMENT

(1.) This application for revision arises out of a suit commenced on the 24 February 1906 under the Mamlatdars Courts Act 111 of 1876. On the 29 of October 1906 the Mamlatdars Courts Act II of 1906 came into operation, and by Section 2 of that Act, the Mamlatdars Courts Act It of 1876 was repealed.

(2.) On the 2G January, 1907 the Mamlatdar dismissed the suit with costs.

(3.) On the 12 March 1907, the plaintiff presented a petition for revision to the Collector of Sholapur.