RANJIT Vs. SUKHBASI

JUDGEMENT

(1.) This is a revision preferred against the order dated 15-1-1985 passed by the Additional Commissioner, Allahabad Division, Allahabad in revision no. 60 of 82-83 filed against the order dated 27-1-1983 passed by Assistant Collector First Class Kanpur-Dehat in case no. 3/86-87 Sukhbasi v. Ranjit and others under Sec. 229-B of the U.P. Zamindan Abolition and Land Reforms Act, to be called the "Act" hereinafter.

(2.) Briefly speaking the facts of the case are that during the trial of the suit brought by respondent-plaintiff Sukhbasi against the revisionist Ranjit and two others seeking relief of cotenancy with the defendant-appellant with co-bhumidhari rights which was contested by the appellant. Five issues were framed out of which issue no. 1 relating to the jurisdiction of the court was decided as a preliminary issue holding that the revenue court has got jurisdiction to hear and decide the dispute between the parties under his Judgement and order dated 27-1-1983. Feeling aggrieved the defendant came in revision before the Commissioner which has been decided by the Additional Commissioner under his Judgement and order dated 15-1-1985 whereby the revision has been dismissed giving rise to the second revision in this court.

(3.) I have heard the learned counsel for the revisionist and perused the record. None appeared for the opposite-party.