AI Structured Summary
Not yet generated for this judgment
Judgment
5 paragraphs · 98 words
1.
We see nothing in the language of Section 11 of Reg. XXV of 1802 to exclude the jurisdiction of other Courts than the Court of Adawlut in
suits by Karnams improperly removed from office, as is done in express words in the case of suits by a Zamindar to remove a Karnam from office.
And there are numerous reported cases, in which such suits by Karnams have been [240] instituted in District Munsiffs'' Courts without objection.
We think the Subordinate Judge was right in overruling the objection to jurisdiction.
2.
The second appeal is dismissed with costs.