KAMSHWAR SINGH Vs. BASMATI DEVI

JUDGEMENT

(1.) Heard learned counsel for both the parties.

(2.) The petitioners are aggrieved by the order dtd. 8/9/2017 passed by learned Munsif, West Muzaffarpur in Title Suit No. 14 of 2015 whereby and whereunder the learned Munsif allowed the application of intervenor respondent no. 1 as defendant 2nd party.

(3.) Learned counsel for the petitioners submits that the petitioners are plaintiffs before the learned trial court and has filed a suit for confirmation of possession over the Schedule 1 land of the plaint and also sought permanent injunction restraining the defendants from interfering in peaceful possession of the plaintiffs over the Schedule I land of the plaint, situated in village Purushottampur, P.S. Kurahni at present Maniari, Dist. Muzaffarpur, C.S. Khata No.- 183, C.S. Plot No. 1041, R.S. Khata No. 598, R.S. Plot No. 2255 and 2256, Area- 22 decimal each.