HOTI RAI Vs. PARMESHWAR SAN, PARMESHWAR PRASAD

JUDGEMENT

(1.) Plaintiffs-petitioners, aggrieved by the order dated 26.12.2005 passed by the Munsif IIIrd, Chapra in Title Suit No. 197 of 1993 rejecting the Advocate Commissioner's report, have preferred this application.

(2.) On an application filed by the plaintiffs-petitioners, the court below by order dated 11.6.2004 appointed the survey knowing Pleader Commissioner on the points indicated in the application.

(3.) In the said application, points to be answered by the Advocate Commissioner were indicated, which read as follows: