AI Structured Summary
Not yet generated for this judgment
Judgment
1 paragraphs · 59 words
1.
This case must be returned to the lite of the Additional Subordinate Judge of Agra, as under Sections 22 and 23, Civil P.C. it is clear that this High Court has jurisdiction to direct a case to be tried by a Court subordinate to a High Court other than the High Court by which such direction is made.