DEVANTI DEVI Vs. SURENDRA MOHAN SINGH

JUDGEMENT

(1.) Notice was served upon respondent. Despite sufficient opportunities granted to respondent, no one appeared on his behalf.

(2.) Heard learned counsel for the petitioners.

(3.) Plaintiffs/petitioners have filed this Civil Miscellaneous application under Article 227 of the Constitution of India against the order dtd. 31/7/2018 passed by learned Sub-Judge-II, Dumraon in Title Suit No. 50 of 2017 whereby and whereunder a petition dtd. 15/5/2018 filed by the petitioners under Order 26 Rule 10-A of the Code of Civil Procedure (hereinafter to be referred as CPC) for appointment of Survey knowing Advocate Commissioner for taking of measurement of encroached land has been dismissed.