BIMLA DEVI Vs. RADHYSHAYM PATWA ALIAS RADHIYA PATWA

JUDGEMENT

(1.) For the reasons explained in the application of codonation of delay, the delay is condoned. The application is allowed.

(2.) Heard Mr. Daronachaya, learned counsel for the plaintiff-petitioners and Mr. Shashi Sekhar Dwivedi, learned senior counsel appearing on behalf of defendant-opposite party.

(3.) The present revision application has been filed by the plaintiff-petitioners against the order dated 11.2.2002 passed by the learned Munsif. Khagaria in a Final Decree Case No. 82/91 arising; from Title Suit No. 82/91 by which the learned Munsif has allowed the application of defendant No. 6 (the sole contesting defendent-opposite party before this court) by which he has held the suit itself to be not maintainable.