INDUR SINGH Vs. NARMADA BAI

JUDGEMENT

(1.) Heard.

(2.) This civil revision has been filed under section 115 of Civil Procedure Code read with section 151 of CPC against the order dated 22.4.2017 passed by Civil Judge, Class-II, Devri, District Sagar in Civil Suit No.83A/2016 whereby learned Civil Judge rejected the applicant's application filed under section 9 of CPC that the civil Court has no jurisdiction to hear the suit.

(3.) Brief facts of the case which are relevant for the disposal of this revision are that non-applicants No.1 and 2/plaintiff filed a Civil Suit No.83 A/2016 before the Civil Judge, Class-II, Devri, District Sagar for claiming relief of declaration of title, partition and possession over the suit lands situated at Village Ram Kheri, Tahsil Kesli, District, Sagar and Village Madanpur, Tahsil Kesli, District Sagar and also for declaration that they are entitled to get 1/4th part of the compensation awarded by the Land Acquisition Officer in lieu of acquisition of some part of suit land situated at Village Madanpur, Tahsil Kesli, District Sagar, acquired by the Government for constructing Dam and Canal.