RANJIT LAL MARIA Vs. VIDYA PARKASH

JUDGEMENT

(1.) ON 13.1.1948, Mr. Vidya Parkash instituted the suit out of which these proceeding have arisen for the grant of permanent injunction restraining Defendant 1 from printi(sic) publishing, advertising and selling any newspaper under the name "Chitra Weekly" and (sic) restraining Defendant 2 from printing any (sic) paper for Defendant 1 and for rendition accounts by Defendant 1.

(2.) ON 17 -2 -1948, Shri Ranjit Lal put in written statement. On the pleadings of the parties the (sic) Court fixed the following issues:

(3.) ON 2 -3 -1948, Shri Ranjit Lal, Defendant 1, made an application under Order 6, Rule 17, Order 14, Rule 5 and Section 151, Code of Civil Procedure, urging that the contesting Defendant may be permitted to plead that the Court has no jurisdiction to try the suit. On that application the following preliminary issue was framed: "Whether the Court is not poscassed of jurisdiction to try the suit -