RADHEY SHYAM RAM Vs. MUNI TIWARI

JUDGEMENT

(1.) The petitioner by way of the present petition under Article 227 of the Constitution of India has prayed for issuance of an appropriate writ/order/direction to quash/set aside the order dated 27.06.2012 passed by the learned District Judge, Garhwa in Title Appeal No. 01 of 2011, whereby the learned District Judge refused to admit the cross objection filed on behalf of the petitioner after re-hearing the same pursuant to the order dated 28th March, 2012, passed by this Court in W.P. (C) No. 69 of 2012. Heard the learned counsel for the petitioner as well as learned counsel for the Respondents.

(2.) Perused the impugned order as well as other materials placed on record.

(3.) The learned counsel for the petitioner while narrating the facts, giving rise to the present petition, submitted that the respondents/plaintiffs filed Title Suit No. 45 of 1994 for declaration of their right, title and interest and also for recovery of possession of the suit land on the basis of two sale deeds dated 05.08.1980 and 21.05.1982 executed in their favour by the father of the petitioner, namely, Sarju Ram (now deceased), who was made defendant No. 19 in the said suit.