R.S.Kejriwal, J. - (1.) These revisions have been directed against the order dated 31.1.1991, passed by A.M.J.M. No. 3, Jaipur City, Jaipur, by which he rejected the objections filed by the petitioners under Section 47 of the Civil Procedure Code.
(2.) The brief relevant facts of the case are that the Non-Petitioner filed a suit for reinstatement and back wages. The petitioners raised an objection that the suit was not triable by the Civil Court. The trial court overruled the objections of the petitioners and decreed the suit. The petitioners filed an appeal before the learned District Judge, Jaipur City, Jaipur, which was also dismissed. Later on, the Non-petitioner filed execution application, in which the petitioners raised objection regarding jurisdiction of the Civil Courts for decreeing the suit. This objection of the petitioners was over-ruled by the A.M.J.M. No. 3, Jaipur City, Jaipur, vide order dated 31.1.1991, against which the petitioners have filed the present revision.
(3.) I have heard learned counsel for the parties and gone through the record.;