Gursaran Das Sahgal, J. - (1.)This appeal has been referred to us for disposal by a learned single Judge of this Court as the sole question involved therein relating to jurisdiction is of great general importance and merits for an authoritative decision by a Bench of this Court.
(2.)The suit giving rise to this appeal was filed in the court of the Munsif East, Hardoi by the Appellants against the Respondents praying for an injunction that the Defendants be restrained from interfering with the exercise of sirdari rights by the Plaintiffs over the land in suit and with their possession thereon and not to destroy the crop of bajra sown by the Appellants standing thereon. In the alternative, it was prayed that if during the pendency of the suit the Defendants take possession over the land and destroy the crops standing thereon or damage it, a decree for possession also be passed in their favour and pendente lite and future mesne profits be also decreed.
(3.)Of the Appellants, Appellant No. (sic) claimed himself to be the sole sirdar of plot No. 19/1, while as to the other plots in the suit, both the Appellants claimed themselves to be sirdars jointly. Their complaint was that Chhota, Defendant -Respondent No. 6, had in collusion with the Gram Samaj and Lekhpal got his name entered over plots Nos. 4 and 5 and on the basis of the said entry wanted to interfere with the possession of the Plaintiffs and that the Gram Samaj got proceedings under Sec. 211A of the UPZA and LR Act initiated against them which eventually resulted in an order being passed against them. It was in these circumstances that this suit was filed.