AGANNATH PODDAR Vs. PRABHU DAYAL SATYANARAYAN

JUDGEMENT

(1.) Heard the learned Counsel for both the sides.

(2.) The instant revision application has been directed against the order dated 2.5.2000, whereby the learned Munsif atChaibasa, stated the further proceedings in Title Eviction suit No. 8 of 1997 till the disposal of F.A. No. 57 of 1997 (R), pending before this Court under Section 151 read with Section 10 of the Code of Civil Procedure.

(3.) The admitted facts are that the Title Suit No. 39 of 1982 was filed by the opposite party against Prof. Jagannath Poddar for specific performance of contract, which was partly decreed in his favour by the Sub-Judge, against which F.A. No. 57 of 1997 (R) was referred and the same is pending before this Court. The petitioner filed Title Eviction Suit No. 8 of 1997 for eviction of the opposite parties. A prayer was made on behalf of the defendant-opposite parties in the said Title Eviction suit that the proceedings in the suit may be stayed till the disposal of the F.A. No. 57 of 1997 (R) pending before this Court.