RAGHUBIR PRASAD Vs. AMIR SAH ALIAS AMAR SAH

JUDGEMENT

(1.) HEARD the learned counsel for the parties.

(2.) THIS appeal has been preferred against the order dated 9.2.2000 passed by Sub -Judge llnd Bhojpur, Arrah in Title Suit No. 324 of 1999 whereby and whereunder a petition filed from the plaintiffs/respondents under Order 39, Rules 1 and 2 read with section 151 of the Code of Civil Procedure is allowed by restraining the defendants/appellants from alienating the immovable property and further a restraint has been put on the defendants/appellants in withdrawal of the Bank amount on the basis of the will being probated by the common ancestor.

(3.) IN that way the impugned order is hereby set aside with the observation made above.