Banalamudi Parandhamayya And Others Petitioners v. Y. Nagabhushanam

The objection raised goes to the root of the case and it should not have been reserved for consideration till the entire evidence is recorded. The order of the Sub-Magistrate is therefore set aside and he will deal with the objection before proceeding further, after taking such evidence as may be necessary for the decision of the objection.

N.R.ROrder accordingly.