GEETA DEVI Vs. ANURAG NARAYAN SINGH

JUDGEMENT

(1.) An application has been filed by the Respondents, who are Plaintiffs in the Court below, for vacating the stay granted by this Court.

(2.) In my view, there was no point in vacating the stay and keeping the application pending and, therefore, with consent of parties the matter was heard for final disposal at this stage itself.

(3.) The Defendants are Petitioners before this Court and have challenged the order dated 24.4.2006 passed by the Sub-Judge-Ill, Banka in Title Suit No. 25/82. By the said order, the Trial Court has directed the Plaintiffs, who are Respondents herein, to implead two persons as Defendants on payment of cost of Rs. 500/-. The facts leading to this case are noted hereunder.