SUMITRA DEVI Vs. MOTI LAI

JUDGEMENT

(1.) HEARD .

(2.) THIS is an application by the defendants against the order rejecting their application praying for abatement of the suit. The plaintiff -opposite party has appeared. He submits that the Full Bench of this Hon ble Court has held that the suit for correction of entries in revenue register is maintainable. There is no quarrel with the said proposition. The Suit is maintainable but so long as consolidation proceedings are not finally terminated, the suit stands abated by virtue of Section 4(c) of the said Act. The abatement of suit does not mean either rejection of plaint or dismissal of Suit. The Suit would revive if sought for after the consolidation proceedings are terminated.

(3.) I may, however, observe that the plaintiff is not remediless as yet there are other forums under the Act available.