RAJEEV RANJAN PRAKASH Vs. SEEMA DEVI

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This miscellaneous appeal has been filed for setting aside the judgment and order dated 18.6.2018 passed by learned Sub-Judge- VI Danapur, Patna passed in Title Suit No. 33 of 2015 by which application filed by plaintiff/appellant under Order 39 Rules 1 2 for grant of temporary injunction has been rejected.

(3.) Plaintiffs have filed a suit being Title Suit No.33 of 2015 for declaration of their title and confirmation of possession over the suit land as detailed in Schedule 1, 2, 3 and 4 of plaint and want of Title of defendants.