RAM BILASH SINGH Vs. RAM EKBAL SINGH

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned counsel appearing for the opposite parties.

(2.) This revision petition has been preferred against the order dated 22.07.2015 passed by learned Additional District Judge-V, Buxar in Title Appeal No. 19 of 2012 by which and where under he having condoned the delay admitted the aforesaid appeal.

(3.) It would appear from perusal of the record that petitioner-plaintiff brought Title Partition Suit No. 148 of 2005 against the defendant-opposite parties. The preliminary decree in the aforesaid title partition suit was passed on 18.09.2008 and subsequently, final decree was prepared and sealed as well as signed on 04.02.2011.