HARYANA STATE Vs. ABDUL RAHIM

JUDGEMENT

(1.) The defendants State of Haryana and others have filed the present revision petition. The challenge is to the order dated October 10, 1983 passed by the learned Senior Sub Judge, Gurgaon whereby the preliminary issue with regard to the jurisdiction of the Civil Court was decided against the defendants and it was held that the Civil Court had the jurisdiction to deal with the matter.

(2.) I have heard Shri Girish Agnihotri, the Learned Additional Advocate General Haryana appearing for the petitioners and Shri C.B. Goel, the learned Counsel for the respondent and with their assistance have also gone through the record of the case.

(3.) The learned trial Court while dealing with the aforesaid issue has held as follows :