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Judgment
Krishan, J.—To apply the Act XIX of 1841 to any particular case it is a condition precedent that the Judge should find or be satisfied that
the applicant was likely to be materially prejudiced if left to the ordinary remedy of a regular suit and that the application, was made bona fide. See
Section 3 of Act XIX of 1841. There is no finding here by the Court that these conditions are fulfilled. Without that finding, the Court had no
jurisdiction to act under the Act and its order is revisable; See Bapamma v. Collector of Godavari 12 M. 341 : 4 Ind. Ded. 587.
The revision has been confined by the petitioners to B and C schedule properties only. The order of the lower Court with regard to these
properties is set aside. Each party will bear his or their own costs.