RAM KALI DEVI Vs. JAGDISH PD YADAV

JUDGEMENT

(1.) THIS appeal has been filed against the order dated 12.3.2001, passed by the learned Single Judge staying the execution proceeding during the pendency of the second appeal before this Court.

(2.) IT is an admitted fact that the suit relates to the agricultural land measuring 1 bigha 7 kathas 12 dhurs out of plot no. 431 khata no. 79 of village Doma Ghat, district East Champaran and 11 kathas 10. dhurs of agricultural land in villages Chimtaha and Chaubey Tola. The matter arises out of the suit filed by the plaintiffs -appellants for declaration of title and other relief. The suit was dismissed by the trial court. The appeal filed by the appellants was allowed against which the defendants respondents of this appeal have filed second appeai in which an order has been passed by the learned Single Judge staying the execution proceeding which has been levied by the plaintiffs.

(3.) HEARD the learned counsel for the parties.