RAM NAGINA SANGAHI Vs. RAJPATI SANGAHI

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner is defendant of Title Suit No. 7 of 2001 which was filed by the sole opposite party for partition of his moiety share.

(3.) This revision is directed against the order dated 8.12.2004 passed in the aforesaid suit by which the learned sub-ordinate Judge-1, Naugachia, rejected the defendant's petition filed under Section 11 of the Code of Civil Procedure (hereinafter referred to as 'the Code' for the sake of brevity) claiming that the suit was barred by the principle of res-judicata.