APURVA SINGH Vs. KR. ANAND SINGH

JUDGEMENT

(1.) Heard Shri Rajiv Singh Chauhan, learned counsel for the review-petitioner, Shri Subhash Vidyarthi, learned counsel for the opposite party nos.1 to 5 and perused the record.

(2.) Facts, in brief, which are necessary for disposal of the dispute involved in the present case are that Smt. Divya Shahi and Dr. Tej Pratap Shahi have filed a suit for partition in respect to House No. C-215, situated at Mohalla Civil Lines, Barabanki registered as Regular Suit No.645 of 2006 in the Court of Civil Judge (Jr. Div.), Barabanki.

(3.) During the pendency of the said matter, an application under Order 23, Rule 3 C.P.C. has been moved for compromise between the parties, accepted by the court below by order dated 21.04.2009 and decreed the said suit in terms of the compromise.