RAM UDGAR SINGH Vs. SANJAY KUMAR

JUDGEMENT

(1.) Heard Mr. Nikhil Agrawal, learned counsel for the petitioners and Mr. J.S. Arora, learned senior counsel appearing for the Respondent No. 10.

(2.) A Title Suit bearing No. 482 of 2016 for declaration of title has been filed by the plaintiffs/respondents 1st set on the ground that by virtue of previous partition held between the parties, they have acquired right, title and interest upon the suit land. The petitioners are defendant 1st set in the suit.

(3.) The petitioners are aggrieved by the impugned order dtd. 25/11/2017 passed by the learned Sub Judge-I, Begusarai, in Title Suit No. 482 of 2016 by which the learned Trial Court has recalled its earlier order dtd. 15/11/2017 wherein the suit was transferred to the Lok Adalat for settlement, at the behest of the respondent No. 10/intervenor applicant.