AIR 1924 PATNA 807 ::1924 Pat HCC 278 ::1924 (84) Ind Cas 286

Patna High Court

Hon'ble Judge(s): Adami , J

Chhota Nagpur Tenancy Act (6 of 1908) , S.218(2)— Appeal lies to Judicial Commissioner from Deputy Collector if he decides question of title in proceedings under S.177, Chota Nagpur Tenancy Act, S. 177 Chota Nagpur Tenancy Act, S.224. Where proceedings are taken under S. 177 the Court will not come to a decision as to the respective title of parties to the suit, but where the Deputy Collector has decided a question regarding the interest in land as between the parties appeal lies to the Judicial Commissioner and not to the Deputy Commissioner. Where in a suit for rent a person was joined under S. 177 of the Chota Nagpur Tenancy Act as an intervenor and the Deputy Collector decided a question of title or interest in land. [P. 808, C. 2] Held, that though the value of the suit was less than Rs. 100 appeal lay to Judicial Commissioner.