ANJANI KUMAR MISHRA,J. - (1.) Heard learned counsel for the parties.
(2.) Revision No. 228 of 2014 is directed against the order dated 09.04.2014, passed by the Civil Judge (Senior Division), whereby an issue whether the Court had jurisdiction to hear the suit has been decided as a preliminary issue.
(3.) This issue was framed and decided pursuant to directions issued by the High court in a petition under Article 226 No. 58 of 2013, whereby this issue was directed to be decided as a preliminary issue.;