VIDYAWATI DEVI Vs. RAJU SINGH

JUDGEMENT

(1.) Re. Interlocutory application no. 2 of 2019 ( kept at Flag-'B')

(2.) Heard Mr. Jitendra Kishore, learned counsel for appellant-defendant and Mr. Vijay Kumar, learned counsel for plaintiff- respondent. Both parties have appeared and advanced arguments in support of their case.

(3.) The counsel for appellant has made prayer in the instant Interlocutory application for staying the further proceedings of Execution case no. 3 of 2014, pending in the Court of Sub-Judge-II, Patna City till disposal of the First Appeal.