RAJENDRA PRASAD Vs. RAMA DEVI,

JUDGEMENT

(1.) Heard learned counsel for the appellants as well as learned counsel for the Respondents 1st set and 2nd set.

(2.) The appellants were defendants in the court below where the plaintiffs had filed a suit for declaration of his perfect right, title and confirmation of possession in respect of the suit property.

(3.) The present appeal has been filed for setting aside the order dtd. 27/3/2017 passed in Title Suit No. 480 of 2012 by the learned Sub Judge- VI, Patna City filed by the appellants under order 39 Rule 1 and 2 read with Sec. 151 of Cr. P. C.