CHENI RAM Vs. SHANTI DEVI

JUDGEMENT

(1.) In both the revision petitions, only question to be considered is whether the Addl. District Judge has committed any illegality or irregularity in holding that the issue regarding territorial jurisdiction can only be decided after taking evidence.

(2.) The plaintiff's case is that the cause of action arose at Kishangarh and the defendant's objection is that the entire cause of action arose at Amritsar and no cause of action arose at Kishangarh. Obviously it is a disputed question of fact and can only be adjudicated on the basis of the evidence of the parties.

(3.) I have gone through the order of the Addl. District Judge. It arises out of a mixed question of fact and law, and it suffers from no infirmity.