RAMJI PATHAK Vs. LAKHRAJ DUBEY

JUDGEMENT

(1.) Heard the learned Counsel the appellant under Order 41 Rule 11 C.P.C.

(2.) Notices were issued to the respondents but inspite of the service of notice nobody appeared.

(3.) This Misc.Appeal has been filed by the appellant against the order dated 23.12.2002 passed by the learned Fast Track Court-Ist, Siwan, in Misc. Case No. 48 of 1994 whereby the court below rejected the Misc. case and refused to readmit the title appeal.