SAMAYAN SERVAI Vs. PKKADIR MOIDEEN ROWTHEN

JUDGEMENT

(1.) So far as defendants Nos. 1 and 5 are concerned the appeal is dismissed with costs, as they are unnecessary parties or respondents.

(2.) This second appeal again came on for hearing on the 2nd October 1918.

(3.) Mr. K. Srinivasa Aiyangar, for the Appellants.--The land is Zemindari land and a Zemindari ryot is only entitled to water being made available for irrigating his fields. Beyond that, he is not entitled to insist upon a particular source of supply.