SUDHA DEVI Vs. NEERAJ KUMAR

JUDGEMENT

(1.) In both the cases, subject matter is the same and the issues are interrelated, as such, they have been heard together and are being disposed of by this common judgment.

(2.) The instant petition is directed against the order dtd. 4/2/2017 passed in Final Decree Case No. 02/2003 arising out of Title Suit No. 382/1974 by learned Sub Judge-1, Bagaha, West Champaran on applications dtd. 22/4/2013 and 17/2/2016 filed by the defendant nos. 41 to 43/respondent nos.42 to 44 whereby and whereunder the learned Sub Judge ordered for carving out 2 katha 8 dhur of land as per the sale deeds of defendant nos. 41 to 43/respondent nos. 42 to 44 within one month by the Survey Knowing Pleader Commissioner.

(3.) The instant petition is directed against the order dtd. 17/4/2023 passed by the learned Sub Judge-1, Bagaha, West Champaran in Final Decree Case No.02/2003 by which the learned Sub Judge rejected the application of the petitioners dtd. 7/3/2020 and also disposed of the application dtd. 16/3/2005 on the basis of the order passed in CWJC No. 2286/2013 dtd. 19/3/2013 wherein it has been directed that right, title, interest and possession of opposite party nos. 41, 42 and 43 should be carved out and protected in Plot Nos.1696 having an area of 2 katha 8 dhur by measuring the same in presence of local Circle Officer.