SAIM ANSARI Vs. JAINUL ANSARI

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner is defendant No. 1 in title Suit No. 162/2002, which was filed by the opposite party 1st set for declaration of title and confirmation of possession and for other ancillary reliefs.

(3.) The petitioner is aggrieved by order dated 21-2-2005 passed in the aforesaid suit, by which the learned Munsif Sadar, Sitamarhi rejected his petition dated 4-2-2005 for accepting the written statement filed by him on that very date.