KASHIM Vs. JALIL

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for opposite party No. 1.

(2.) The petitioners are intervenors-defendants of Title Suit No. 123/2002, which was filed by the opposite party 1st set for declaration of title and other ancillary reliefs.

(3.) The petitioners are aggrieved by order dated 2.4.2004, by which the learned Munsif, Madhepura rejected their petition for recall of order dated 12.3.2004 rejecting the written statement already filed by the intervenors-defendants (petitioners).