High CourtsDivision Bench(1893) 02 MAD CK 0014

Ramalakshmi vs The Collector of Kistna

Madras High Court · Decided on 8 February 1893 · Citation: (1893) ILR (Mad) 321

HON’BLE JUDGES
Parker, J · Muttusami Ayyar, J

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Judgment

5 paragraphs · 130 words
1.

As observed by the Calcutta High Court in Taylor v. The Collector of Purnea ILR 14 Cal. 423 the Collector is not competent to refer and the

Judge is not competent to decide any question arising u/s 55 of the Act. The act confers only a special and limited jurisdiction to the Judge to deal

with two classes of questions, viz., the award of compensation and its apportionment among several claimants. When there is a difference of

opinion as to whether the whole house should be taken up by Government or not, the proper course for the party is to institute a regular suit.

2.

We are of opinion that the view of the Judge is correct. The costs of this reference will be the costs of the cause.