SHARWAN SINGH Vs. STATE OF HP

JUDGEMENT

(1.) This petition is directed against the order of the learned District Judge dated 31st May, 2010, whereby he dismissed the appeal filed by the petitioners (hereinafter referred to as `the plaintiffs') and upheld the order of the learned trial Court dated 14.09.2009, whereby the learned trial Court held that it had no jurisdiction to hear the suit and the plaint was returned for filing before the appropriate forum.

(2.) There is no manner of doubt that no further appeal lies against such an order. Section 115 of the Code of Civil Procedure reads as follows:

(3.) The main grievance of the plaintiffs-petitioners is that the courts below have wrongly held that they had no jurisdiction to decide the matter. Therefore, the appropriate remedy available to the petitioners is one of filing a revision petition under Section 115 of the Code of Civil Procedure.