1. We think that the Acting District Judge was right in holding that the plaintiff as the registered Zamindar had a right under Act VIII of 1865 to
compel defendant to accept a patta. The decision in c v. Virappa, I. L. R 5 M 145 is an authority for the proposition that in a Zamindari the only
Zamindar is the registered Zamindar and we do not think that (Sic) this point the authority of that decision has been shaken by one case in Subbu
v. Vasanthappan I. L. R 8 M 351. In a Zamindari the only landholder entitled to proceed under Act VIII of 1865 against the tenants of the
Zamindari must be the Zamindar and the only Zamindar for the time being is the registered Zamindar.
2. We dismiss this second appeal with costs.
