KHEM KUMAR SARAWAGI Vs. SUDHIR KUMAR SARAWAGI

JUDGEMENT

(1.) Heard Mr. Brij Kishore Mishra, learned counsel for the petitioner.

(2.) This Civil Revision is directed against part of the order dated 06.02.2006 passed by the Sub Judge II, Bagaha, District-West Champaran in Partition Suit No.30 of 1999, whereby the court concerned has allowed the prayer of the plaintiffs to insert the description of certain land at the bottom of Schedule I of the plaint as per the observations of the court below in its earlier order dated 16.01.2004.

(3.) Learned counsel for the petitioner has pointed out that the earlier order dated 16.01.2004, as contained in Annexure-4 to this Civil Revision, had been challenged by the petitioner in CWJC No. 2828/2004, which has been dismissed on 29.04.2009 with the observation that the partition suit being of the year 1999, it should be disposed of expeditiously, preferably within a period of eight months from the date of receipt /production of a copy of that order. Learned counsel submits that the title suit is still pending.