DHANAJIRAM Vs. PRAVEEN KUMAR

JUDGEMENT

(1.) This is plaintiffs' Second Appeal against the judgment and decree dated 23.3.1999 passed by 1st Additional District Judge, Bastar in Civil Appeal No. 3-A/98, affirming the judgment and decree dated 3.8.1998 passed by Civil Judge, Class II, Narayanpur, in Civil Suit No. 6-A/1997, dismissing the plaintiffs' suit.

(2.) The trial Court, by its judgment & decree dated 3.8.1988 while deciding the issue of the jurisdiction as preliminary issue held that civil court has no jurisdiction to entertain the suit in view bar created Section 257(L-1) of the Code, holding that Revenue Authorities, has exclusive jurisdiction over matter covered under Section 170B of the Code.

(3.) On first appeal filed by the plaintiffs, the first appellate Court dismissed the appeal and upheld the judgment and decree of the trial Court.