LAXMI PRASAD NAYAK Vs. JIBINTARA KHATOON

JUDGEMENT

(1.) Heard Mr. Arvind Kumar Singh, learned counsel for the petitioner.

(2.) Despite service of notice and on the last occasion also nobody had appeared on behalf of the Respondent.

(3.) The petitioner is aggrieved by the order dtd. 5/3/2016 passed by the learned Munsif, Araria, in Title Eviction Suit No. 03 of 2007 by which the learned Trial Court has rejected the application filed by the plaintiff/petitioner for calling of the affidavit filed by the respondent/tenant in the State Bank of India, Araria Branch, in which, according to the petitioner, she has accepted that she is tenant in the premises situated at Om Nagar, Ward No. 8.