J.P.Mitter, J. - (1.) This Rule is directed against an order of a learned Subordinate Judge holding, upon a preliminary issue, that he had jurisdiction to try the suit as against the defendant company, defendant No. 2.
(2.) The issue as to jurisdiction was raised at the instance of the defendant company which took the objection that as no part of the cause of action alleged against it arose within the jurisdiction of the Court and it did not carry on business within the said jurisdiction, the Court could not entertain the suit,
(3.) The learned Subordinate Judge by a lengthy judgment held that he had jurisdiction to try the suit.;