DINESH SHARMA Vs. RAJESH SHARMA

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) This application under Article 227 of the Constitution of India has been filed by the petitioner for setting aside the order dated 27.10.2018 passed by the learned Sub-Judge-XIV, Bhagalpur in Title Suit No. 395 of 2011 whereby he has allowed the petition dated 29.06.2018 filed on behalf of the defendant no.2 under Order XVIII, Rule 16 of the Code of Civil Procedure (for short 'CPC').

(3.) The petitioner is the defendant no.1 in the court below.