AI Structured Summary
Not yet generated for this judgment
Judgment
Spencer, J.—The Subordinate Judge of the Small Cause Court found that he had jurisdiction to try this suit for rent. So far as the pleadings
are set out in the judgment (the written statement not having been separately printed), it appears that the defendent did not take the objection that
the land was situated in an "" estate"" as defined in Madras Act I of 1908. Nor did he adduce any evidence to prove that the plaintiff was a person
owning a village which had been granted in inam to a person not owning the kudivaram and that the grant had been recognized by the British
Government.
The mere existence of occupancy rights in the tenants, even if true, will not take away the jurisdiction of the civil Courts to try suits for recovery
of rent. This petition to revise the Small Cause Court''s decree as not being according to law is dismissed with costs.