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Judgment
Anantakrishna Iyer, J.—The plaint was filed in the Small Cause Court, as one for money due for use and occupation on the ground of
permissive possession. The plaint was returned by the Small Cause Court u/s 23 of the Provincial Small Gauss Courts Act as a question of title
was involved. In these circumstances, I think that on a proper construction of the plaint (reading para. 6 with the other parts of the plaint) that no
second appeal lies in this case. See Mikkili Ankaya Vs. Alaparti Rattamma, . The second appeal is accordingly dismissed with costs.
I am asked to convert this second appeal into a revision petition, but in the circumstances, I do not find any ground on which I could interfere in
revision.
I do not find any ground for granting leave to appeal in this case.