MAHADEO MAHTO Vs. HIRALAL VERMA

JUDGEMENT

(1.) This application is directed against the order dated 22-7-1989 passed in Misc. Case No. 1/89 arising out of Title Suit No. 9 of 1956 by Sri M. P. Chakraborty, 6th Additional Subordinate Judge, Hazaribagh, whereby and whereunder the dismissed the said application in limine.

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

(3.) Gyani Ram (since (deceased) father of the opposite party Nos. 1 to 4 filed a suit for partition against ths petitioners and/or their predecessors-in-interest, who were arrayed as opposite party Nos. 15 to 18 therein.