YASOMATI DEVI Vs. KIRAN KUMARI

JUDGEMENT

(1.) Petitioners are the plaintiffs and the instant civil miscellaneous petition has been filed for quashing the order dtd. 30/7/2025 passed in Title Suit No. 435 of 2010 (renumbered as Original Suit No. 729 of 2024) by which the petition to summon the witnesses under Order XVI Rule of the CPC has been rejected.

(2.) Petitioners filed the suit for declaration of right, title and interest over the suit land and for confirmation of possession. Further prayer was made for recovery of possession in the event of dispossession.

(3.) The suit land is measuring 7 Kathas 8 Chhataks under R.S. Plot No. 131 Khata No. 132, Village-Tiril, P.S.-Sadar and District-Ranchi.