ABDUL VADUD JAFRI Vs. GULJAR MOIUDDIN

JUDGEMENT

(1.) Applicants-plaintiffs are aggrieved by the order dated 10.3.1995, passed by the Civil Judge, Class-II, Khachrod, directing the plaintiffs to approach the proper Court/Forum or else their suit shall be dismissed.

(2.) The suit is in respect of office in Kazi. The N.As.-defendants raised objection that in view of Section 2 of the Kazis Act and Section 7 of the Wakfs Act, 1995 the jurisdiction of civil court is barred in the matter. The trial court upheld the objection and made the direction as aforesaid.

(3.) I have heard Mr. S.K. Shastri, learned counsel for the applicants. None has, however, appeared for the respondents even after service of notices and issuance of SPC.