ANITA DEVI Vs. SUNITA DEVI

JUDGEMENT

(1.) No one appears on call.

(2.) This case is the best example of how any matter can be dragged on for decades despite the fact that the dust stands settled on 16/3/2012 itself when the M.A. No. 449 of 2003 was dismissed by a bench of this Court.

(3.) The M.A. No. 609 of 2016 was preferred challenging the order dtd. 1/3/2016 in Miscellaneous Appeal Case No. 08 of 2013 by the learned VIIIth Additional District Judge, Saran (Chapra) by which petition under Order 9 Rule 13 of the Code of Civil Procedure was dismissed.