55. Exclusion of Panchayats jurisdiction.- No suit shall lie in a 1* * Panchayat-
(a)on a balance of a partnership account;(b)for a share or a part of a share under an intestacy or for a legacy or part of legacy under a will;(c)by or against the Central Government or a State Government or a local authority or a public servant or a 1* * Panchayat or Market Committee constituted under 1the Punjab Agricultural Produce Market Acts, 1939 (Punjab Act V of 1939) 1[or any other Act for the time being in force], or when any such party is, in the opinion of the 1* * Panchayat, a necessary party;(d)by or against a minor or a person of unsound mind or when any such person is in the opinion of the 1* * Panchayat, a necessary party;(e)against an insolvent for a claim pertaining to the time prior to the admission of his insolvency petition;(f)on account of any dispute or matter regarding which any suit or application may be made in a Revenue Court as defined in the Punjab Tenancy Act, 1887, except as provided by clause (d) of sub-section (1) of section 52;(g)in which the matter directly and substantially in issue is pending for decision in or has been heard and finally decided by a Court of competent jurisdiction in a former suit between the same parties or those under whom they claim.
