ANJANI KUMAR MISHRA,J. - (1.) Heard Shri Tarun Verma, learned counsel for the revisionists.
(2.) The instant revision is directed against the order dated 16.12.2017 passed by the Civil Judge (Jr. Division), Maharajganj on an application 85Ga under Order 22, Rule 3 CPC, whereby the said application has been allowed in part.
(3.) The contention of counsel for the revisionists, who are defendants in the suit, is that a plea was raised in the plaint that Suresh Chandra Srivastava, a co-defendant, was of unsound mind and, therefore, the gift deed and registered will dated 30.06.2009 executed in favour of the defendants was liable to be set aside. It has further been submitted that an application filed by Suresh Chandra Srivastava is available on record of the suit. This application states that the registered document was rightly executed by him without any pressure or coercion and in sound mind.;