DASAPPA Vs. JOGIAH

JUDGEMENT

(1.) The two questions referred to the Full Bench in these cases relate to the effect as well as the validity of Section 5 of the Mysore Agriculturists' Relief Act, 1928 (Mysore Act XVIII of 1928).

(2.) One question referred by the common order of reference in the three Revision Petitions is the same as the first of the two questions referred by the common order of reference in the Second Appeals. The two questions are the following :

(3.) The 5th Section of the Act to which the questions relate reads as follows :