BANK OF INDIA Vs. BHANWARILAL YADAV

JUDGEMENT

(1.) THIS is an appeal by the plaintiff bank against the order dated September 11, 1989, passed by the Third Additional Judge to the Court of the District Judge, Shajapur, in Civil Suit No. 1b of 1986, whereby the learned lower court after trial of the suit, held that it had no jurisdiction to entertain the instant suit and as such ordered return of the plaint to the plaintiff for its representation in a court competent to try the suit.

(2.) THE facts giving rise to this appeal, briefly stated, are as follows :

(3.) BEING aggrieved by the said order, the plaintiff-bank has filed this appeal.