N.K. Jain, J. - (1.) Heard learned counsel for both the parties and with their consent, the appeal is being disposed off finally.
(2.) Following substantial question of law is involved in this second appeal. "Whether, the Courts below committed an illegality in dismissing the suit of the plaintiff after recording a finding that the Civil Court had in jurisdiction to entertain the present suit, which is triable by the Revenue Court only -
(3.) Briefly stated the facts of the case are that the plaintiff-appellant filed a suit for permanent injunction in the trial Court, wherein an application was filed on behalf of the defendants under Order 7 Rule 11, C.P.C. for dismissal of the suit on the ground that the matter relates to an agricultural land, therefore, the suit is triable by the Revenue Court only and the Civil Court has no jurisdiction to entertain, try and decide the suit.;