SHAMBHU KUMAR SINGH SON OF LATE JAG NARAYAN SINGH ALIAS JAGU SINGH Vs. DHARMSHEELA DEVI WIFE OF LATE BIMAL PRASAD SINGH

JUDGEMENT

(1.) I think it proper to quote the first paragraph of this application at the very beginning in view of the background of the case and which discloses purpose for which present application under Article 227 of the Constitution of India is said to have been filed:

(2.) The order dated 16.7.2009 passed in Title Suit No. 127 of 1998 has been annexed as Annexure-3 to the application which has been passed by the learned Civil Judge, 1st, Vaishali at Hajipur on an application filed on behalf of the petitioner on 4.8.2008 under Order XXII Rule 4(4). The said application is contained in Annexure-1 to this application.

(3.) From the pleadings as contained in the petition in hand, it appears that the present petitioner and his other brothers, namely, Prabhu Narain Singh and Indra Bhushan Singh filed a Title Suit No. 127 of 1998 for declaration of title and possession over old Khesra No. 487, new Khesra No. 382, Khata No. 19 admeasuring 26 decimals of land.