SMT. ILA SAH W/O SRI CHANDRA NATH SAH AND CHANDRANATH SAH S/O LATE DEVI LAL SAH Vs. SHYAM LAL S/O LATE OM PRAKASH

JUDGEMENT

(1.) HEARD learned Counsel for the parties and perused the record.

(2.) BY means of this writ petition, the petitioners have sought the following relief:

(3.) AGGRIEVED by the order dated 4 -9 -2008, the petitioner No. 1 filed revision bearing Civil Revision No. 11 of 2008 before the District Judge, Almora. The revisional court has dismissed the revision and upheld the order passed by the trial court. Liberty was given to the trial court that if the court is satisfied for just decision, it can issue direction for getting survey commission done by the parties.