B. J. Shethna, J. - (1.) Against the impugned order dated 5-3-1993 passed by learned Additional District Judge, Bikaner in Civil Misc. Appeal No. 2/93, Amir Hasan (defendant) filed S. B. Civil Revision Petition No. 197/93 and, Dr. Hari Kishan Verma and others filed S. B. Civil Revision Petition No. 775/93. Petitioner-Amir Hasan is aggrieved by the order passed by the appellate Judge whereby he allowed the appeal filed by Dr. Hari Kishan Verma and others and set aside the order passed by the Munsif, Bikaner dated 6-11-1992 and restrained him from transferring the possession of the disputed land in any manner and handing over the possession of the same to anyone, till decision of the original suit. The parties were also directed to maintain status quo. That last portion of the direction, namely, directing the i parties to maintain status quo is challenged by Dr. Verma and others in S. B. Civil Revision Petition No. 775/93.
(2.) I have heard learned counsel Shri B. L. Purohit for petitioner Amir Hasan and learned counsel Shri D. S. Sishodia for petitioner Dr. Hari Kishan Verma.
(3.) Learned counsel Shri Purohit has cited l a Division Bench judgment of this Court re- I ported in 1984 RLW 573 and vehemently I submitted that the lower appellate court committed an error in allowing the appeal. He I submitted that civil court has no jurisdiction and, the dispute between the parties can only be decided by the Revenue Court. He submitted that the Division Bench judgment of this Court has been simply overlooked by the lower appellate court, which has been relied upon by the trial court.;