R.B.MEMORIAL SCHOOL OF NURSING, DARBHANGA Vs. DR.PRADEEP KUMAR MISHRA @ DR.PRADEEP KUMAR ALIAS PRADEEP MISRA

JUDGEMENT

(1.) This Civil Revision has been preferred against the order dated 21.5.2010 passed in Title Suit No. 14 of 2008 arising out of L.A. Case No. 52 of 2007 by the Additional District Judge-IX, Patna.

(2.) A petition was filed on behalf of the petitioner before the court below under Section 284 of the Indian Succession Act, 1925 (hereinafter referred to as "the Act") to add him as a party in the concerned suit in view of the fact that he has got caveatable interest.

(3.) The trial court by the impugned order dated 21.5.2010 has rejected the aforesaid prayer of the petitioner. That order has been challenged by filing this Civil Revision. A question with regard to the maintainability of this Civil Revision has been emerged in view of the provisions as contained in Section 299 of the Act which provides an appeal against the all orders passed by the District Judge.