JAYA SHANKAR SINGH Vs. CHAMPA DEVI

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner is Defendant No. 27 of Title Suit No. 45 of 1974, which was filed by Opposite Party first set for declaration that certain Pattas, Rehans and Deeds of transfer were void and not binding upon them.

(3.) The defendant-petitioner is aggrieved by the impugned order dated 16.12.1997 passed in the aforesaid suit by which the learned Subordinate Judge-IV, Arrah (Bhojpur), allowed the plaintiff's petition for withdrawal of the suit.