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Judgment
The only point we have now got to determine is whether the tenant could institute a suit in the Civil Court for a declaration that the pattah
tendered for Fasli 1316 was bad. There is no provision in the Rent Recovery Act which precludes Such a suit. The decision of the Full Bench in
Zamindar of Ettayapuram v. Sankarappa Reddiar 27 M. 483, that a suit for a declaration that an attachment in pursuance of an improper pattah
was bad was maintainable in the Civil Court, is an authority in favour of the view that the present suit lies. The appellant does not now want the
injunction he originally asked for. It may be that a declaration is a discretionary relief, but unless there are good reasons for not exercising the
discretion in the plaintiff''s favour it should, not be refused. The passing of the Estates Land Act does not affect the tenant''s right to the declaration
in a suit instituted before it came into force. We must set aside the decrees of the Court below and remand the case to the District Munsif for
disposal according to law. The costs hither to incurred will abide and follow the result.