JANARDHAN SINGH Vs. RAKESH KUMAR PATHAK

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This civil revision is directed against the order dtd. 22/2/2024 passed by learned District Judge-V, Palamau at Daltonganj allowing the Civil Miscellaneous Appeal No. 12 of 2022 and reversing the order dtd. 25/8/2022 passed by learned Civil Judge, Senior Division-I, Palamau at Daltonganj in Original Suit No. 61 of 2021, by which the learned trial court has rejected the Miscellaneous Civil Application No. 52 of 2022 filed by the plaintiffs under Order XXXIX Rule 1 & 2 of the C.P.C.

(3.) The plaintiffs / respondents filed Original Suit No. 61 of 2021 against the defendants / petitioners for declaring their right, title, interest and possession over the suit property and further declaration that four registered sale deeds dtd. 31/7/2021 and two registered sale deeds dtd. 23/9/2021 are void ab initio and not binding upon the plaintiffs along with other reliefs.