NAND LAL KRISHNEN CHANDER (DUKAN) Vs. AB HAFIZ

JUDGEMENT

(1.) THE only point that arises for decision in this revision is one of jurisdiction.

(2.) THE salient facts leading up to this revision are as follows:

(3.) THE learned counsel for the petitioner urged that as the decree challenged is that of the Sub -Judges court at Udhampure, that suit to set aside the decree ought to be instituted in that court and in no other court. The proposition so stated appears to me to be very wide. The cause of action for the present suit is the alleged commission of fraud in obtaining a decree from the Udhampure court. If any part of that cause of act arose within the jurisdiction of the Bhadrawah court, that court can properly entertain the suit.