AIR 1923 MADRAS 169 ::1922 (70) Ind Cas 780 ::1923 (44) Mad LJ 39 ::1922 (16) Mad LW 827 ::1922 Mad WN 818

Madras High Court

Hon'ble Judge(s): Devadoss , J

Civil P.C. (5 of 1908) , S.115— Government of India Act (1915) , S.107— District or Sub-Judge acting in election petitions under District Municipalities Ad it not a Court - Order of Sub-Judge it not revisable. The High Court has no jurisdiction to interfere with orders passed by Sub-Judge or District Judge on petitions presented under the rules for the decision o disputes as to the validity of an election held under Madras District Municipalities Act, as they are not Courts as defined by C. P. C.,