BIBI JINATUN NISSA Vs. BIBI TAJBUN NISSA

JUDGEMENT

(1.) HEARD .

(2.) THIS revision petition has been preferred ' against the appellate order passed by the 3rd Additional District Judge, Bettiah, West Champaran in Misc. Appeal No. 20/95 whereby the order dated 9.5.1995 passed by the 1st Addl. Munsif, Bettiah in Misc. Case No. 42 of 1992 has been set aside.

(3.) THUS there is no force in this revision petition. Hence, the same is rejected.