Krishna Bhatta vs Subbaraya and Others

We have all the materials before us to form our opinion and have arrived at the conclusion that the District Judge acted illegally in admitting the

appeal on the 12th June 1895. At that date the appeal was many months out of time and the affidavit shows no ground for excusing the delay. The

Subordinate Judge considers that he was not entitled to question the order of the District Judge and relies on the case in I.L.E., 5 C, 1.

But seeing that the order was ex parte and that the appeal was transferred by the District Judge to the Subordinate Judge, we think that upon

that transfer all the powers of an appellate court became vested in the Subordinate Judge. Otherwise, an appeal would be partly in one court and

partly in another.

We do not agree with the decision in Jhotee Sahoo v. Omesh Chunder Sircar ILR 5 C. 1. It is urged before us that the point of time cannot be

taken on appeal from an order of remand, but, if the Subordinate Judge was wrong in entertaining the appeal, it is clear that he ought not to have

made an order of remand.

We must allow this appeal and set aside the order of the Subordinate Judge and restore the decree of the Distrist Munsiff with costs throughout.