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Judgment
This suit to recover arrears of Kattubadi of less than Rs. 500 in amount is of a small cause nature and no second appeal lies. See Mullapudi
Balakrishnayya v. Venkatanarasimha Appa Rao ILR (1896) Mad. 329.
The appellant''s vakil asks us to hold that the District Munsif had no jurisdiction to try the suit on the Original Side seeing that u/s 33 Provincial
Small Cause Courts Act (Act IX of 1887) he is deemed to be a different Court from the same Court exercising small cause jurisdiction, and
suggests that we should interfere in revision and send the suit back for retrial on the Small Cause side.
In this case, unlike the cases dealt with in Kollipara Seethapathy v. Kankipati Suibayya ILR (1909) Mad. 323 and Davalatsingji (Maharanashri
v. Khachar Hamir Mon ILR (1909) Bom 171 there was no reversal of the first court''s decree in appeal, and therefore no equity arises in the
defendant''s favour, to have the lower appellate court''s decree set aside and get the case retried by the same original court in a less formal manner
than it has already tried it. We must decline to interfere in the manner suggested seeing that the defendant has not been prejudiced by the course
adopted by the District Munsif.
We dismiss this Second Appeal with costs.