MUNNA DAS ALIAS MUNNA PANDEY Vs. URMILA DEVI

JUDGEMENT

(1.) Heard the learned counsel for the petitioner, learned counsel for respondent no. 1 and 2 and the learned counsel for respondent no. 3.

(2.) The petitioner has filed this Civil Misc. Petition against the order dtd. 18/1/2017 by which the petition of the petitioner filed under Order I Rule 10 and Order XXII Rule 3 read with Sec. 151 and of the C.P.C. has been rejected on the ground that suit shall not abate and the suit is at final stage of argument.

(3.) Admittedly, Amir Das got five sons namely Parmeshwar Das, Chhattu Das, Bhim Das, Balram Das and Dinesh Das who filed suit for declaration of sale deed executed by Amir Das as null and void, inoperative, without consideration and not acted upon.