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Judgment
The Agent when acting under Clause 2 and 3 of Rule 10 of Godavari Agency Rules acted as a Court and no suit lies against a Court for what it
does as such Court.
Ramachandra Rao v. Secretary of to State for India 31 Ind. Cas. 310 was a decision which dealt with a suit for a declaration that the act of a
Deputy Collector, who, in excess of his powers, debarred a person from being appointed u/s 24 of Act I of 1880 (The Madras Village Courts
Act) to appear for a party in a Village Munsifs Court was void. There the Deputy Collector had no powers, either as a Court or otherwise, to
issue such orders, and, consequently a suit for a declaration lay u/s 42 of the Specific Relief Act. The decision does not apply to the facts of this
case.
The appeal fails and is dismissed With costs.