SUDHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) These two appeals have been directed against the impugned judgment dated 4.11.1985 passed by the Court of Additional District Judge endorsing the finding of the first Court dated 22.7.1980 whereby the suit of the plaintiffs/appellants had been dismissed.

(2.) Briefly stated the facts of the case are as follows:-

(3.) This is a second appeal before this Court. On 22.1.2010, the following substantial question of law had been formulated: " Whether Civil Court had the jurisdiction to entertain the suit?"