DAYARAM Vs. SUKHRAM

JUDGEMENT

(1.) Heard Sri Ashok Kumar Singh, learned counsel For the Appellants and Sri Awadhesh Singh holding brief of Sri Rajeev Upadhyay, learned counsel for the Respondents.

(2.) This is the plaintiffs' second appeal.

(3.) The plaintiffs filed suit for permanent injunction restraining the defendants from interfering with the suit property which according to them is agricultural land. The trial court framed issues. Issue no.6 was as to whether the civil court has jurisdiction in the matter. The trial court held that since land in question was agricultural land, therefore, the civil court had no jurisdiction to hear the matter.