Feeling aggrieved and dissatisfied with the impugnedjudgment and order dated 12.03.2013 passed in Civil RevisionNo. 1829 of 2006 by the High Court of Judicature at Patna bywhich the High Court ... has dismissed the said revision petition andhas confirmed the order passed by the learned Munsif, Danapurdated 28.08.2006 passed in Title Suit No. 19 of 2003 by whichthe learned trial Court rejected the application submitted by theoriginal .