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Judgment
Upon the finding that these cesses have been paid as part of the rent, they do not fall within Clause 13 of the second schedule of the Provincial
Small Cause Court Act. They are therefore rent just as the jodi is, and according to the recent Full Bench ruling in S.A. No. 476 of 1899, all suits
for rent are of a nature cognizable by a Court of Small Causes. The amount here being under Rs. 500, no second appeal lies. The fact that the
plaintiff asserted that he was entitled to recover the jodi etc., on the liability of the land does not alter the nature of the suit in a case like this See
Mullapudi Balakrishanayya v. Venkatanarasimha Appa Row ILR 19 M. 329.
The second appeal therefore fails and is dismissed, but without costs.