KRISHNAPAL SINGH RAGHUVANSHI SON OF LATE THAKUR RAKSHPAL SINGH Vs. RAVINDRA PRATAP SINGH ALIAS RABINDRA PD.SINGH SON OF LATE THAKUR RAKSHPAL SINGH

JUDGEMENT

(1.) HEARD learned counsel for the petitioners as well as opposite party nos. 1, 3 and 4.

(2.) NONE appears on behalf of opposite party nos. 2 and 5 to 8 despite service of notice. Earlier this Court had issued notice to the opposite parties to show -cause as to why this civil revision petition be not admitted and if possible disposed of at the admission stage itself. Opposite Party Nos. 1, 3 and 4 have appeared to contest this revision, whereas none has appeared on behalf of opposite party nos. 2 and 5 to 8 despite service of notice. Thus, I am proceeding to dispose of this case.

(3.) DEFENDANTS -petitioners have filed this revision against the order dated 18.6.2005 passed by the Sub -Judge -III, Khagaria in Title Suit No. 19/92 rejecting the petition filed by the petitioners under Section 10 of the Code of Civil Procedure {hereinafter to be referred to as "Code") for stay of the further proceeding in the title suit concerned till the disposal of Probate Case Nos. 2/91 and 3/91, which are pending before the District Judge, Khagaria.