MATANG SINGH Vs. DR. NITESH KAMAL

JUDGEMENT

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

(2.) The instant application has been filed on behalf of the petitioner against the order dtd. 4/3/2021 passed by learned Sub-Judge 1st Darbhanga in Title Suit No. 234 of 2019, whereby the defendant no. 4/respondent 1st set has been transposed in the array of plaintiff as co-plaintiff.

(3.) Learned counsel for the petitioner submits that one "Om Seva Trust " through the alleged chairman Gauri Singh and she herself, in the capacity of plaintiff nos. 1 and 2 respectively, filed Title Suit No. 234 of 2019 with the following reliefs:-