MRIDULA SINGH ALIAS BULBUL Vs. BRAHMDEO PD SINGH

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioners are defendants of Title Suit No. 134 of 2003 which was filed by Opposite Party Nos. 1 to 4 for petition of their share in the suit land. In the said suit it was claimed that Ganouri Mahto died in the year 1978 leaving behind two sons, Basudeo Prasad and Brahmdeo Pd. Singh, out of whom Basudeo Prasad died in the year 1988 leaving behind the defendants as his heirs whereas the plaintiffs are the other brother Brahmdeo Pd. Singh and his sons and grand-sons.

(3.) Defendants-petitioners are aggrieved by order dated 19-7-2004 passed in the aforesaid suit by which the learned Subordinate Judge VI, Patna, dismissed their petition under Order VII, Rule 11 of the Code of Civil Procedure (hereinafter referred to as 'the Code' for the sake of brevity) for rejecting the plaint of the suit.