RAM DAYAL SHARMA Vs. DHANMANTI DEVI

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE plaintiffs have filed this civil revision against the order dated 10.6.2002 passed in Title Suit No. 158/92 by which the learned Second Munsif, Vaishali at Hajipur, allowed the defendants ' petition for rejecting the report of the Pleader Commissioner who has failed to appear for deposing in support of his report inspite of summons sent by the learned court below.

(3.) THE learned court below by his impugned order allowed the petition of the defendants and rejected the report of the said Survey knowing Pleader Commissioner stating that he had no option left but to reject the report of the said Pleader Commissioner who had failed to appear to depose in court even after issuance of summons and there was no evidence to support the report given by him.