Section 242 in The United Provinces Tenancy Act, 1939
242. Suits and applications cognizable by Revenue Courts only
. - Subject to the provisions of Section 286 all suits and application of the nature specified in the Fourth Schedule shall be heard and determined by a Revenue Court, and no Court other than a Revenue Court, shall, except by way of appeal or revision as provided in this Act, take cognizance of any such suit or application, or of any suit or application based on a course of action in respect of which [any] [Inserted by U.P. Act No. 10 of 1947.] relief could be obtained by means of any such suit or application.Explanation [I] [Inserted by U.P. Art No. 10 of 1947.]. - If the cause of action is one in respect of which relief might be granted by the revenue Court, it is immaterial that the relief asked for from the civil Court may not be identical with that which the revenue Court could have granted.[Explanation II. - If the cause of action is one in respect of which relief might be granted by the revenue Court under Section 180, it is immaterial that the relief which may be asked for from the civil Court is greater than, additional to that which the revenue Court could have granted.] [The original explanation was re-numbered as (I) and a new explanation (II) was added by U.P. Act No. 10 of 1947.]Example. - If in a suit under Section 180, a person claims damages exceeding four times the annual rental value, he cannot oust the jurisdiction of the revenue Court by framing his relief as such.
