M.Y.EQBAL, J. - (1.) LIMITATION in filing this revision application is condoned.
(2.) HEARD learned counsel for the petitioner and Mr. Manish Kumar Jha, learned counsel appearing for the opposite party- Insurance Company. The only question that falls for consideration is as to whether the District Judge. Dumka is correct in law in holding that Misc. Case No. 10/2001 filed under Order IX, Rule 4 of the Code of Civil Procedure for restoration of Title Claim Suit No. 28/92 is not maintainable.
(3.) THE facts of the case lies in a narrow compass.;