M R SETURATNAM AIYER Vs. VENKATACHALA GOUNDEN

JUDGEMENT

(1.) These consolidated appeals are from three decrees of the High Court at Madras dated the 18th February, 1917. The decrees had modified three appellate decrees of the District Court of Trichinopoly which in turn had modified three original decrees of the Court of the District Munsiff of Kulitalai.

(2.) The three suits thus came before the High Court in second appeal, so that the Court had no jurisdiction to interfere with any finding of fact by the District Court; its only power to determine issues of fact was that created by Section 103 of the Code of Civil Procedure, 1908.

(3.) Each of the suits is for the recovery of possession of agricultural land in a ryotwari tract, and has been instituted by the plaintiff as the Government Pattadar.