Section 289(2) in The United Provinces Tenancy Act, 1939
(2)Where any suit, application or appeal, having been rejected either by a civil Court or by a revenue Court on the ground of want of jurisdiction, is subsequently filed in a Court of the other description, the latter Court, if it disagrees with the finding of the former, shall submit the record, with a statement of the reasons for its disagreement to the High Court.
