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Judgment
It is first contended that u/s 6 of the Madras Estates Land Act the appellants have a permanent right of occupancy. There is, however, nothing
before us to show that the appellants were in possession when the Act came into force, so that this contention must fail.
It is next contended that the Collector''s judgment merely directed the defendants to accept the amended patta, and omitted to direct the
defendants to execute a muchilika in accordance with it and that as in fact no muchilika was tendered by the landlord along with the patta, the
landlord has not made out his right to evict u/s 10 of Act VIII of 1865. The judgment should no doubt have ordered the execution of a muchilika,
but we do not think the omission is material in this case. It is found that an amended patta was tendered and refused and if the defendants refused
to accept the patta they would certainly have refused to execute a muchilika. Assuming, for the sake of argument, that it is the duty of the landlord
to tender a muchilika for execution, there is no provision of law that patta and muchilika must be tendered together. Patta having been refused, we
do not think it was necessary for the landlord to go through the useless formality of tendering a muchilika for execution. It is lastly contended that
the patta tendered allowed a month for the execution of the muchilika and that the ejectment proceedings were premature. As the patta was
refused there is nothing in this contention. This second appeal is dismissed with costs.