- (1.) This is an application on behalf of the defendant Dominion of India asking for a revision, under Section 115, Civil P. C., of an order made by the learned First Munsiff at Sealdah. By that order, he held that the Sealdah Court had territorial jurisdiction to try the suit.
(2.) The facts of the case are very simple and may be shortly stated: The plaintiff sued the Governor-General of India-in-Council for damages for short delivery of goods which, he alleges he entrusted to the Railway Administration for carriage from Aligarh (UP.) to Khulna Railway station, which is now within the Dominion of Pakistan.
(3.) After due notice under Section 80, Civil P. C. the plaintiff filed the suit on 7th December 1945, in the Munsiff's Court at Khulna.;