ASHWINI KU BOHIDAR Vs. SATYENDRANATH DASH

JUDGEMENT

(1.) The question which needs to be determined in this writ petition is as to whether the parties, by an agreement, can confer a jurisdiction on a Court which it otherwise lacks.

(2.) BEREFT of unnecessary details, the short facts leading to filing of the present writ petition are as follows:

(3.) ON the basis of the pleadings, the Court below framed seven issues for adjudicating the suit. Issue No. 7 reads as follows: