SUKHI Vs. GHAMANDI

JUDGEMENT

(1.) THIS is an appeal against the order of the Additional Commissioner, Alwar dated 19. 11. 51 accepting the first appeal of the respondent and setting aside the decree passed by the lower court in favour of the appellant Sukhi and Natha.

(2.) I have heard the parties and gone through the record of the case. The appellants' counsel conceded that in view of the Rajasthan High Court's ruling reported in R. L. W. 1952 page 248, a suit for permanent injunction is triable only by a civil court and not by revenue courts. The orders passed by the lower court, therefore do not call for any interference.