LALTI DEVI Vs. BINDU BIHARI VERMA

JUDGEMENT

(1.) Heard learned counsel for petitioners.

(2.) The petitioners who are defendants in the suit have assailed the order dtd. 3/7/2013 passed by the Additional District Judge, Court No.1, Jaunpur in Civil Revision No.148 of 2007 whereby the revision court has allowed the application of respondents/plaintiffs for appointment of court commissioner.

(3.) The facts, in brief, are that respondent no.1 and 2 instituted a suit bearing Original Suit No.589 of 2003 praying for a decree of injunction in respect of their 1/3 share and rendition of account in respect of jwellery business being run in the suit property.