JAGDISH CHAND AGARWAL Vs. ONKARNATH RAI

JUDGEMENT

(1.) I have already heard the learned counsel for the petitioner as well as learned counsel for opposite party no.21.

(2.) Opposite party no.1/plaintiff did not appear, despite notice being served upon him.

(3.) Being aggrieved by the order dtd. 30/10/2021 passed by the Sub-Judge-I, Kishanganj in Title Suit No. 19 of 2007, whereby the application filed by the petitioner under Order VII, Rule 11(d) of the Code of Civil Procedure (hereinafter to be referred to as 'the Code'), was rejected by the court below.