CHUNNISINGH Vs. CHANDA ALIAS CHANDU ORANN

JUDGEMENT

(1.) This application is directed against an order dated 10/4/1989 passed by Sri S. N. Gupta, Additional Judicial Commissioner, 1st Court, Ranchi, in Title Appeal No. 2 of 1989 whereby and whereunder the said learned court held that the plaintiff's suit has abated.

(2.) The fact of the matter lies in a very narrow compass.

(3.) The plaintiff filed the aforementioned suit as against-the petitioner (Chunni Singh), Munni Singh, Bhukhan Singh, Sugriv Singh Sarwan Singh, Vijay Singh and the Deputy Commissioner, Ranchi. In the aforementioned suit, defendant Nos. 1 to 4 filed a joint written statement. The trial court decreed the suit. The petitioner, thereafter, preferred an appeal in the court of Judicial Commissioner, Ranchi which was registered as Title Appeal No. 2/82 along with his brother Munni Singh. The defendant Nos. 3 and 4 of the aforementioned suits were arrayed us pro forma respondents in the memorandum of appeal.