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Judgment
Krishnan, J.—This petition refers to an election petition which had been filed in the Court of the Subordinate Judge of Chingleput against the
election of the President of the Union Board of Uttaranallur. The Subordinate Judge apparently acting under Rule 4, Clause (3) of the Rules framed
under the Madras Local Boards Act transmitted the case to the Court of the District Munsif of Maduranthakam. The District Munsif seems to have
realised that the procedure was not justifiable as his Court could not be treated as a Court of Subordinate to the Subordinate judge under Rule 4,
Clause (3) and the matter was represented to the Subordinate Judge. But the Subordinate judge decided that he had power to transmit the case to
the District Munsif and to get him to try it. This revision petition is against the order of the District Munsif proceeding to try the case under the
orders of the Subordinate Judge.
It seems to me that the order of the Subordinate Judge sending the case to the District Munsif is not correct. That order is not supported before
me by the respondent''s vakil. The Court of the District Munsif of Maduranthakam cannot be treated as a Court subordinate to the Court of the
Subordinate Judge of Chingleput as no appeals lie from that Court to the Subordinate Judge, but appeals lie to the District Court only. In the Civil
Courts Act the District Munsifs are not treated as subordinates to the Subordinate Judges. That being so, it is not possible to hold that the District
Munsifs Court was a Court to which the Subordinate Judge was fen-titled to send this petition. The Subordinate Judge himself should have tried
the matter.
I therefore set aside all the order passed in this case and direct the Subordinate Judge to dispose of the election petition at an early date. Costs
of this revision petition will be costs in the election petition.