SHUJAN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the petitioner, learned Counsel for the State and learned Counsel for respondent No. 4.

(2.) The petitioner is aggrieved by the order, dtd. 31/8/2019, passed, by learned Additional District Judge-III, Kaimur, at Bhabhua, in Title Appeal No. 39 of 2014, by which the respondent no.4 has been added as respondent in the appeal on an application, dtd. 16/10/2017, filed by the respondent no. 4 under Order I Rule 10 of the C.P.C.

(3.) Title Suit No. 157 of 2003 was filed by the petitioner for declaration of title and correction of entry made in the revisional survey khatiyan on the basis of the fact that the petitioner is the khatiyani owner of the suit land, on which he has constructed his residential house and is residing for the last many years.