BALKESHWARI DEVI Vs. LAXMI NARAYAN SINGH

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioners are defendants in Title Suit No. 38 of 2000, which was filed by the plaintiffs-opposite parties No. 1 to 3 for partition of their land detailed in the Schedule of the plaint (Annexure-2).

(3.) The petitioners are aggrieved by order dated 5.10.2004 passed in the aforesaid suit, by which the learned Subordinate Judge II, Lakhisarai dismissed their petition under Section 10 of the Code of Civil Procedure (hereinafter referred to as 'the Code' for the sake of brevity for stay of that suit till, the disposal of the previously instituted Title Suit No. 42 of 2000, which was filed by the petitioners.