TEJ RANI DEVI Vs. INDIRA DEVI

JUDGEMENT

(1.) HEARD learned counsel for the appellants and learned counsel for the respondents.

(2.) THIS appeal has been preferred against the order dated 12.7.2000 passed in First Appeal No. 18/2000 whereby the prayer made by the appellants to stay further proceedings in Execution Case No. 1/2000 was rejected.

(3.) IN our view, this question is no longer res integer. Because a Full Bench of this Court in the case of State of Bihar vs. Smt. Sharda Devi [1997(1) PLJR 155] has already held that the Letters Patent Appeal is maintainable in such matters. We, therefore, find no merit in this submission.