M.P. Singh, J. - (1.) How disturbing it is that in spite of the best efforts of this Courts as well of the Supreme Courts, the controversy regarding the vexed question of exclusive jurisdiction between Civil and Revenue Courts has yet not come to an end. It is still alive. Here again is a case where the parties have been quarrelling over said point.
(2.) Facts in brief are as follow : Defendants are the petitioners. Respondents Nos. 3 to 5 filed a suit the court of Munsif, Ballia for cancellation of the sale-deed dated 21-10-1981 on the ground that Ram Preet Singh, the petitioner father, got a sale-deed fraudulently executed through some imposter who claimed himself to be Tribhuwan, respondent No. 5.
(3.) Petitioners filed a written statement denying the plaint averment. They raised an objection regarding the jurisdiction of the Civil Court to entertain the plaint. According to them the suit was cognisable by Revenue Court.;