KISHANLAL RAJARAM Vs. ZAPULAL RAMLAL

JUDGEMENT

(1.) THIS order will dispose of 3 revision (sic) No. 1, 7 and 8 of 1953.

(2.) CIVIL Revision No. 1 of 1953 arises out of (sic) brought by Zapulal against Kishanlal for (sic) of his dues as a co -sharer in a Jagir (sic) and for the payment of whatever would (sic) due against Kishanlal.

(3.) (sic) the progress of these three suits, (sic) Kishanlal in Civil Suit No. 5 of (sic) an application dated 8 -12 -1952 for (sic) of his pleadings in view of the facts (sic) for resumption of Jagirs in accordance (sic) provisions of Jagirdari Abolition Act had (sic) He alleged that in view of the decla -(sic) aforesaid jurisdiction to determine and disputes between the parties in this case (sic) exclusively in the authorities mentioned (sic) and Civil Courts have now no juris -(sic) and that either the Jagir Commissioner or the Government was a necessary party to this suit.