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Judgment
A general question of jurisdiction has been raised viz., that the Subordinate Judge''s Court had no jurisdiction, since the proper tribunal was the
District Court (Section 14 of Act XX of 1863) and a preliminary application to that Court for leave was necessary (Section 18). The present suit is
a suit falling within Clauses (a) and (g) of Section 92 of the CPC viz., a suit in which a decree is sought removing a trustee and settling a scheme.
It seems to us that the suit is governed by the code and not by the Religious Endowments Act of 1863. In our opinion the maxim generalia
specialibus non derogant has no application to a case like this when the general enactment contains special provisions relating to the matter dealt
with in the earlier special enactment. The object of the new sub-section to Section 92 of the Code was to make it clear that the provisions of the
section were mandatory and not permissive, and the object of the saving clause in the sub-section was to make it clear that the Act of 1863 was
still in force..
We think this general objection as to jurisdiction fails.
A special question of jurisdiction has also been raised, viz., that when the present suit was instituted the Subordinate Judge''s Court had no
jurisdiction. We are of opinion that the suits must be taken to ""have been instituted, when the plaint was presented for the second time to the
Subordinate Judge''s Court. The fact that it was not at that time stamped does not take away the jurisdiction of that Court.
As regards the objection that the appointment of a Receiver was bad by reason of order XL Rule 1(2) this paragraph was intended to protect
3rd persons not parties to the suit and has no application to the present case.
On the merits we are not disposed to interfere.
The appeal is dismissed with costs.