RAM PUKAR RAY Vs. BRAHAMDEO MAHTO

JUDGEMENT

(1.) Defect, as pointed out by the Stamp Reporter, is ignored.

(2.) Heard learned counsel for the petitioners.

(3.) This application under Article 227 of the Constitution of India has been filed by the petitioners challenging the order dated 03.05.2019 passed by the learned Munsif, Sadar, Sitamarhi in Title Suit No.112 of 2001/CIS No. 289 of 2014 whereby he has rejected the leave application dated 15.01.2019 filed by the petitioners to submit the comparative map and report of the pleader commissioner.