MAHADEO JHA Vs. KRISHNA NANDAN SINGH AND ORS

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) This appeal is being disposed of at the stage of admission itself.

(3.) The appellant has filed this appeal against the order dated 6.9.2000 passed by the learned 6th Additional District Judge, Begusarai, in Title Appeal No. 9/87 refusing to restore Title Appeal No. 9/87 to its original file which was dismissed for default.