GAYATRI DEVI Vs. RAM BALAK SINGH

JUDGEMENT

(1.) Heard learned counsel for the appellant and the counsel for the intervener in I.A. No. 2329 of 2013. As aggrieved, the matter is being finally disposed of at this stage, other respondents in spite of notices did not appear.

(2.) By filing interlocutory application on behalf of Smt. Anupam Devi, wife of Pawan Kumar Singh, Village and Post-Alinagar, P.S. Surajgarha, District-Lakhisarai, it is submitted that the deceased respondent No. 1 Most. Sharda Kumari had already executed a Will for which Probate Application No. 9/2013 is pending before learned District Judge, Munger. But, name of respondent No. 1 here has already been expunged earlier vide order dated 18.2.2013. Further, after some argument, it is agreed that without affecting the right of intervener, if any, this application be disposed of without any adjudication.

(3.) This is an appeal preferred against judgment dated 26th May. 2004 in S.T.A. No. 10/1999 arising out of Title Suit No. 73/1990 disposed of by 2nd Sub-Judge, Lakhisarai.