KAPILDEO SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the counsel for the petitioner and the counsel appearing for opposite party no. 4.

(2.) OPPOSITE party no. 4 is the plaintiff in Title Suit No. 30 of 2005/03 of 2005 which is pending in the Court of Additional Munsif, III, Siwan. Petitioner is not party in the Title Suit. However, he had filed an intervention petition for being impleaded as defendant in the suit. That intervention petition has been dismissed as submitted by the counsel for the petitioner. Against the order rejecting his intervention application, Civil Revision No. 107 of 2006 has been filed which is pending for disposal.

(3.) HOWEVER , it has been informed by the counsel appearing for opposite no. 4, plaintiff, that though petitioner has no locus to maintain any transfer petition, at his instance already Title Suit was transferred from the Court of Munsif, II, Siwan, to the Court of Additional Munsif, VII, Siwan. In that view also I do not find that there is any merit in the petition.