SUSHIL KUMAR SINHA Vs. SHOBHA DEVI

JUDGEMENT

(1.) Despite repeated calls, no one appears for the petitioner. Mr. K. N. Choubey, learned senior advocate appears on behalf of the respondent no.1.

(2.) Perused the materials on record.

(3.) This application under Article 227 of the Constitution of India has been filed by the petitioner challenging the judgment dated 14.03.2018 passed by the learned Sub-Judge, Jagdishpur, Bhojpur in Title Suit No. 661 of 2010 whereby the petition dated 12.03.2018 filed by the respondent 1st set under Order XII, Rule 6 read with Section 151 of the Code of Civil Procedure (for short 'CPC') has been allowed.