SMT. PREMI DEVI Vs. DEVA RAM AND ORS.

JUDGEMENT

(1.) HEARD learned Counsel for the parties.

(2.) THE appellant is aggrieved against the order dated 13th May, 2008 passed by the Addl. District Judge No. 1, Jodhpur in Civil Original Suit No. 162/2006 by which the trial court passed the order to return the plaint to the plaintiff for presentation in proper court on application submitted by the defendant under Order 7 Rule 11 read with Section 207 of the Rajasthan Tenancy Act.

(3.) IT is not in dispute that as per Section 207 of the Rajasthan Tenancy Act, any suit with respect to the agricultural land can be instituted only in the revenue courts and civil courts' jurisdiction has been excluded.