- (1.) THIS is a second appeal against an appellate order of District Judge T. C. sethi reversing the order of a Sub Judge 1st Class of Amritsar returning the plaint to be presented to the Custodian.
(2.) THE plaintiff brought a suit for dissolution of partnership and rendition of accounts against several other persons including Sheikh Khaleel Mohammad, defendant 8, and firmhaji mehtabdin-Abdul Majid, defendant 15. A preliminary objection was raised that this matter was not triable by a Civil Court and reliance was placed on Ordinance, No. 27 of 1949. The learned judge held that he lad no jurisdiction and ordered that the plaint should be presented to the custodian. By what process of reasoning the learned Judge came to his conclusion I am unable to see, but whatever else the Custodian may be he is not a Court exer-:ising jurisdiction over citizens and cannot adju-dicate upon their respective rights.
(3.) THE matter was taken on appeal to the Dis-trict Judge, who held that the Court had jurisdic-tion and remanded the case for trial in accord-ance with law. The custodian has come up in appeal to this Court.;