T V ASHWINI Vs. R KRISHNA KUMAR

JUDGEMENT

(1.) This Review C.M.P., under Order 47, Rule 1 C.P.C., is filed by the Respondents 1 and 2 in CRP No.2708 of 2001, seeking review of the order dated 30-1-2002, passed therein.

(2.) The parties shall be referred to, as arrayed in this Review C.M.P. The relevant facts may briefly be stated as under:

(3.) Petitioners and respondent No.2 are the children of the 3rd respondent, who passed away recently. The 2nd respondent filed O.S. No.327 of 1996 in the Court of I Additional Chief Judge, City Civil Court, Secunderabad, against the petitioners and 3rd respondent, for partition. It was decreed on 12-12-1999 in terms of a compromise. Petitioners filed O.S. No.'40 of 1998 in the same Court to set aside the compromise decree in O.S. No.327 of 1996. Respondents 4 to 10 were also impleaded in the suit. The trial of the same is in progress.