DUBBAR Vs. 1ST ADDITIONAL DISTRICT JUDGE AZAMGARH

JUDGEMENT

(1.) The writ petition is directed against the order dated 4-2-1988 passed by 1st Additional District and Sessions Judge, Azamgarh setting aside the order dated 15-5-1986 deciding the issue No.3.

(2.) Suit No. 96 of 1983 was filed for cancellation of sale deed dated 1-1-1985 executed by Jagman in favour of Sumer relating to plot No. 142 and 245 situated in village Nibada, Pargana and Tehsil Mohammadabad, Azamgarh.

(3.) After completing the pleadings of the parties, issue No. 3 was framed relating to jurisdiction of the Civil Court. By the order dated 15-5-1986. Trial Court decided issue No. 3 that Civil Court has jurisdiction to try the suit.