SHANTI DEVI Vs. BHOLA RAY

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner has put to challenge an order dated 08.02.2016 passed by learned Civil Judge-I (Senior Division), Samastipur, in Gram Panchat Appeal No. 03/2014, whereby he has set aside the order dated 19.10.2008 passed by Gram Katchahry Raipur Bujurg, Sarai Ranjan, Samastipur, in Gram Katchahry Suit No. C-05/2008.

(3.) The petitioner had made an application before the Gram Katchahry with the allegation that the respondent had wrongly dispossessed her from the land in question which had given rise to Gram Katchahry Suit No. C-05/2008. The Gram Katchahry decreed the suit in favour of the petitioner on 19.10.2008. Subsequently, the petitioner is said to have filed Execution Case No. 02/2010 in the court of Munsif-10, Samastipur, for the execution of decree, granted by the Gram Panchayat.