MAHENDRA RAM Vs. ASHOK KUMAR SINGH

JUDGEMENT

(1.) I.A. No.6308 of 2004 has been filed for condoning the delay in filing of this civil revision. From the statements made in the application it appears that sufficient grounds have been shown to condone the delay. Hence, the delay is condoned and the interlocutory application is allowed.

(2.) Petitioner is defendant in Title Suit No. 148 of 2000 which was filed by Opposite Party No. 1 for declaration of title and confirmation of possession of the plaintiff over the suit premises and also for declaration that Basgit Parcha granted in favour of Defendant First party by Defendant Second party was illegal, void and obtained by fraud and also for recovery of possession and for other ancillary reliefs.

(3.) The petitioner is aggrieved by order dated 17-8-2004 passed in the aforesaid suit by which the learned Munsif, Madhepura, rejected his petition for recalling the earlier order of that Court dated 19-7-2004 and refused to accept the written statement filed by the petitioner on 21-4-2003.