PRITHVI RAJ Vs. MUNNALAL

JUDGEMENT

(1.) THESE are three connected revisions against the orders of civil Judge, ratangarh, and arise in the following circumstances:

(2.) THREE suits were brought by Munnalal and other plaintiffs against three different sets of defen- dants in the court of Civil Judge, Ratangarh. In all the three suits, the defendants raised a question whether the trial Court had territorial jurisdiction to decide the suits and an issue was framed on that point. The defendants in all those cases asked the trial Court to decide the issue of jurisdiction first. The trial court rejected this contention mainly on the ground that the issue of jurisdiction was also connected with another issue relating to execution of the document which was the basis of the suit.

(3.) THE defendants in the three suits have come to this Court in revision, and it is contended on their behalf that the trial Court acted with illegality or material irregularity in not allowing their prayer for deciding the issue of jurisdiction as a preliminary issue, and that this Court should order the trial Court to decide the issue of jurisdiction as a preliminary issue.