GOVERNOR GENERAL IN COUNCIL AND ANR. Vs. ACHHRU RAM AND ANR.

JUDGEMENT

(1.) TO appreciate the point arising in these proceedings the facts must be set out in some detail.

(2.) ON the 21 -11 -1949 Acchru Ram and Dharam Parkash instituted C.S. No. 161 of 1949 for a permanent injunction directing the Defendants to remove telephone lines from the land belonging to the Pltfs.

(3.) ON the pleadings of the parties the trial Ct fixed the following issue: "Whether this Ct has got jurisdiction to try this suit - In deciding the case the trial Ct said: