AJUDHIA DEVI AND OTHERS Vs. DHIAN SINGH

JUDGEMENT

(1.) Every litigation must come to an end at some stage.

(2.) The plaintiffs/appellants having unsuccessful initially questioned the partition proceedings right up-till the Court of the Financial Commissioner thereafter filed a suit for declaration, permanent prohibitory and mandatory injunction before the trial Court wherein it was averred that all the orders passed by various revenue Courts/authorities, from time to time, were wrong and illegal and, therefore, not binding upon the plaintiffs.

(3.) Notably, one of the issues framed by the learned trial Court was with regard to the jurisdiction of the Civil Court to entertain such kind of suit, particularly in view of the Bar as imposed by Section 171 of the Himachal Pradesh Land Revenue Act, 1954 (hereinafter referred to as the 'Act').