- (1.) THIS is a reference by one of us arising out of a revision application filed by the defendant against an order of Munsif City, Jodhpur, holding that he has jurisdiction to try the suit.
(2.) BY notifications dated 2-6-1950 and 19-9-1950 there are two courts of Munsifs at Jodhpur -- Court of Munsif City and Court of Munsif District. Their jurisdictions are as follows :--"court of Munsif City. . . . . Jodhpur City Court of Munsif District. . . . . Jodhpur Sub-Division (excluding Jodh-pur City and Bilara Tehsil ). " it is not disputed that by Jodhpur City is meant the territorial limits of the Jodhpur municipality.
(3.) THE subject-matter of the present suit is a house situated in Maha-znandir area. In the year 1950 it was outside the municipal limits of Jodhpur. When the present suit was instituted Mahamandir had been included in Jodhpur City.;