RANI KUSUM Vs. KANCHAN DEVI

JUDGEMENT

(1.) Leave granted.

(2.) Order passed by a learned single Judge of the Patna High Court is the subject-matter of challenge in this appeal. By the impugned order the learned single Judge found no substance in the plea of the appellant that there was non-compliance with the requirements of Order VIII, Rule 1 of the Code of Civil Procedure, 1908 (in short CPC) as amended by the Code of Civil Procedure (Amendment) Act, 2002 (in short the Amendment Act).

(3.) Factual position is almost undisputed and, therefore, need not be elaborated.