RADHA DEVI Vs. PUNAY PRATAP MANDAL

JUDGEMENT

(1.) This revision under section 115 of the Code of Civil Procedure is filed against the order dated 07.01.2006 passed by the Court of Additional District Judge, Fast Track Court I, Madhubani in Civil Misc. Appeal No. 16 of 2003, (which was later on renumbered as 26 of 2005). The Civil Misc. Appeal, in turn, was filed against the order dated 24.07.2003 passed by the Court of 1st Munsif, Madhubani in Title Suit No. 8 of 1998.

(2.) The sole defendant in the suit, who is none other than sister of the sole plaintiff, is the petitioner herein.

(3.) The respondent filed the suit for the relief of declaration of title, confirmation of possession in respect of some portion and recovery of possession, of the remaining part of the suit/schedule Property.