Section 290 in The United Provinces Tenancy Act, 1939
290. Plea in appeal that suit was instituted in wrong Court
. - When in a suit instituted in a civil or revenue Court, an appeal lies to the District Judge or to the High Court [* * *], an objection that the suit was instituted in the wrong Court shall not be entertained by the appellate Court unless such objection was taken in the Court of first instance; and the appellate Court shall dispose of the appeal as if the suit has been instituted in the right Court.
