AI Structured Summary
Not yet generated for this judgment
Judgment
1 paragraphs · 82 words
1.
We are of opinion that the "Judicial Officer as aforesaid" mentioned in the proviso to Section 153 of the Bengal Tenancy Act has reference to the "Judicial Officer" spoken of in Clause (b) of the section and to such an officer only. It follows that the District Judge possesses no revisional jurisdiction by virtue of that proviso in respect of the decrees and orders of a District Judge, Additional Judge or Subordinate Judge referred to in clause (a) of the section.