AMAR NATH CHAUDHARY Vs. MAHENDRA PRASAD SINGH

JUDGEMENT

(1.) This Civil Revision is directed against the order dated 20-11-2006 passed by the Sub-Judge-III, Supaul in Title Suit No. 51 of 1997, whereby he had rejected the petition filed on behalf of the petitioners under Order I, Rule 10 (2) of the Code of Civil Procedure (hereinafter referred to as "the Code") for their addition as defendants in the Title Suit.

(2.) This matter was earlier heard on 22-12-2006 by a Bench of this Court and notice was issued upon the plaintiff-opposite party No. 1, who has appeared and filed counter-affidavit.

(3.) This Civil Revision is being disposed of at this stage with the consent of the appearing parties as they jointly submitted that the plaintiff-opposite party No. 1, only had contested this issue before the Court below.