(1.) THE plaintiffs are in second appeal aggrieved against the judgment and decree passed by the learned first Appellate Court on 23.1.1980, whereby it has been held that the Civil Court has no jurisdiction to entertain the present suit.
(2.) THE plaintiffs filed a suit for permanent injunction in respect of construction raised over a part of Abadi Deh. It was the stand of the Gram Panchayat that the land underneath such construction is part of Shamlat deh. Though the learned trial Court decreed the suit by returning a finding that the Civil Court has a jurisdiction to entertain the suit, but the learned first Appellate Court returned a finding that the Civil Court has no jurisdiction to entertain the present suit in view of the provisions of Sections 13 and 13-B of the Punjab Village Common Lands (Regulation) Act, 1961 and consequently set aside the judgment and decree passed by the learned trial Court and dismissed the suit.
(3.) ADMITTEDLY , the question raised is whether the land in dispute is a Shamlat Deh or not. In view of the provisions of the Act, the jurisdiction of Civil Court is barred. Therefore, there is no error of law or fact in the findings of the learned first Appellate Court in holding that the Civil Court has no jurisdiction to entertain the present suit. In view of the above, I do not find that any substantial question of law arises in the present appeal for the consideration of this Court. Hence, the present appeal is dismissed. Appeal dismissed.