KASHIBHAGAT ALIAS KASHINATH BHAGAT Vs. KESHAR BHAT

JUDGEMENT

(1.) HEARD the parties.

(2.) THE present revision application is directed against an order by which the trial court on an application of the defendants held that the suit abates in terms of Section 4(c) of the Bihar Consolidation of Holdings and Prevention of Fragmentation Act.

(3.) MR . Ganpati Trivedi, learned senior counsel for the opposite party placed reliance on a Full Bench decision of this Court in 1985 PLJR 86, Sheoratan Chamar and Ors. V/s. Ram Murat Singh @ Kishori Raman Singh, and referred to paragraphs 12 and 14 thereof.