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Judgment
5 paragraphs · 113 words
Ayling, J.—These are suits for rent of private lands as defined in Section 3(10) of the Madras Estates Land Act, 1908; and the only
question is whether they are cognizable by a revenue or by a civil court. The exact scope and meaning of Section 19 of the Act are not altogether
free from doubt; but it appears to me that in the absence of any provision corresponding to Section 134 it must be held to bar the application of
Section 189, under which jurisdiction is vested in the revenue Courts.
2.
The Subordinate Judge will restore the plaints to file and dispose of them according to law. Costs will follow the result.