SEWA PANTHI ADDAN SHAHI Vs. SANJIV KUMAR

JUDGEMENT

(1.) THIS is a civil revision and has been directed against the order dated 29.10.1997 passed by the Court Civil Judge (Junior Division), Tarn Taran, which allowed the application of the respondents under Section 10 C.P.C. and stayed the proceedings of civil suit titled Sewa Panthi Addan Shahi v. Sanjiv Kumar and others. The petitioners are aggrieved by the said order, hence the present revision.

(2.) SOME facts can be noticed in the following manner :-

(3.) SECTION 10 of the C.P.C. lays down that no Court shall proceed with the trial of any suit in which the matter in issue is also directly and substantially in issue in a previously instituted suit between the same parties, or between parties under whom they or any of them claim litigating under the same title where such suit is pending in the same or any other Court in India having jurisdiction to grant the relief claimed, or in any Court beyond the limits of India established or continued by the Central Government and having like jurisdiction, or before the Supreme Court.