JYOTSHNA MISHRA Vs. GOUR BARAN OJHA

JUDGEMENT

(1.) On behalf of petitioner, learned Counsel Mr. Ashim Kumar Sahani and on behalf of Opp. Party, learned Counsel Md. Nasim Akhtar are present.

(2.) This C.M.P. has been preferred on behalf of the petitioner assailing the order dtd. 22/6/2022 passed by the learned Civil Judge, Junior Division, Bokaro in Original Suit No. 05 of 2022 whereby the application for the petitioner/defendant under Order 7 Rule 11-D of C.P.C. was rejected.

(3.) The learned Counsel for the petitioner has submitted that on behalf of plaintiff suit for declaration of title on the basis of adverse possession and for the relief of injunction was instituted by the plaintiff-Gour Baran Ojha which was registered by the learned Civil Judge, Junior Division, Bokaro vide order dtd. 10/1/2022 which is Annexure No.4 of this petition.