BALBHADRA SINGH Vs. RAM BINOD SINGH

JUDGEMENT

(1.) THE maintainability matter of the appeal has been placed for orders.

(2.) WE have heard learned counsel for the appellant. This appeal is directed against the order dated 15. 7. 2004, passed by a learned single judge of this Court allowing the appeal filed by the respondents against the order dated 24. 6. 1999, passed by the 3rd Additional district Judge, Vaishali at Hajipur, in Probate Case No. 32 of 1966 recalling his earlier order of substitution dated 9. 12. 1975.

(3.) ACCORDING to the office note, the appeal is not maintainable in view of the provisions contained in Section 100-A of the Code of Civil procedure (for short 'the Code' ).