ASHOK KUMAR PANDEY, CLAIMING HIMSELF AS ADOPTED SON OF LATE PANDEY AMBIKA PRASAD Vs. RAJESH KUMAR SINHA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This civil revision application is directed against the order dated 13.7.2011 passed by the learned Sub-Judge-ll, Patna in Title Suit No. 618 of 2010, whereby the objection raised by the defendant-petitioners as regarding the maintainability of the suit in the light of the provisions of Order 23 Rule 3A of the Code of Civil Procedure (hereinafter referred to as 'the Code') and Sec. 151 thereof, has been rejected and the suit has been held maintainable.

(3.) With the consent of the parties, the matter has been taken up at the stage of admission, with a view to its final disposal.