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Judgment
On the 26th September 1913, The Lower Courts have decided that there is no evidence to show that the tenants have constructed wells. On
behalf of the appellant it is pointed out that the only witness examined on behalf of the plaintiff stated.--"" All the defendants own wells on their dry
lands. It costs 200 or 300 to sink a well"" and it is said that after this statement they considered it unnecessary to examine their own witnesses in
attendance to prove the fact. This evidence is not disbelieved by the Lower Courts, and there is no explanation of it. We think it desirable in the
circumstances that the question whether the wells were sunk by the landlord or tenants should be further investigated.
We direct the judge to return a finding on the 2nd issue after deciding the question aforesaid on further evidence.
The finding should be submitted within six weeks and seven days will be allowed for filing objections.
In compliance with the order contained in the above judgment, the District Judge of North Arcot submitted the following finding viz., that the
patta tendered was not a proper one and that the maximum rate which the landholder is entitled to levy for crops raised on dry lands by the aid of
the tenants'' wells is the cumbu ragi rate.
After the receipt of the above finding the Court delivered the following