NATHUDAN Vs. TEHSILDAR
LAWS(RAJ)-2014-1-185
HIGH COURT OF RAJASTHAN
Decided on January 09,2014

NATHUDAN Appellant
VERSUS
TEHSILDAR Respondents

JUDGEMENT

- (1.) (i) Whether the two courts below committed illegality in holding that the suit of the plaintiff is barred by law and is not maintainable in civil court? (ii) Whether the courts below committed error of law in dismissing the suit as the suit may have been returned for presentation in proper court?;


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