Structured Summary of the Opinion (Subba Rao, C.J.)

Factual and Procedural Background

The opinion is brief and procedural. It records that the court acted "following the opinion given by the Full Bench" with respect to a question that had been referred to that Full Bench. The document records the court's disposition of certain revisions (described parenthetically as "petitions") and mentions an award of costs and an advocate's fee of Rs. 100 in each matter. The second paragraph reiterates the disposition: "Petitions allowed."

Legal Issues Presented

The opinion addresses a procedural matter and does not frame distinct legal issues.

Arguments of the Parties

The opinion does not contain a detailed account of the parties' legal arguments.

Table of Precedents Cited

No precedents were cited in the provided opinion.

Court's Reasoning and Analysis

The written disposition is succinct and contains minimal analytical exposition. The court's operative steps, as reflected in the text, are:

1. The court indicates that it is acting "following the opinion given by the Full Bench." This phrase identifies the Full Bench's opinion as the governing basis for the court's action, but no further excerpt or reasoning from that Full Bench opinion is provided in the text supplied.
2. On the basis of that Full Bench opinion or in consequence of the reference to it, the court records that the revisions (described as petitions) are allowed.
3. The court orders costs and specifically awards an advocate's fee of Rs. 100 in each matter mentioned.
4. There is a brief confirmatory line: "Petitions allowed," which restates the final disposition without additional analysis.

No additional legal principles, statutory provisions, or in-text elaboration of the Full Bench's reasoning are provided in the supplied excerpt. The opinion does not contain an expanded step-by-step application of legal tests or factual findings beyond what is summarized above.

Holding and Implications

Holding: PETITIONS ALLOWED.

Consequences and immediate effects as stated in the opinion:

• The revisions (referred to as petitions) are allowed.
• Costs are awarded (the text refers to "costs" but does not quantify them beyond the next item).
• An advocate's fee of Rs. 100 is awarded in each matter.

The opinion itself does not articulate broader legal implications or state that a new precedent is being established. It expressly relies on (and follows) an opinion previously given by the Full Bench, without reproducing or analyzing that opinion in the supplied text.