LAXAHIRA NAYAK Vs. SUBASH CHANDRA NAYAK

JUDGEMENT

(1.) BOTH the parties agree for disposal of the Civil Revision at the stage of hearing on admission.

(2.) HEARD . The Civil Revision is disposed of in the following manner.

(3.) PETITIONERS are the plaintiffs in Title Suit No. 544 of 1995 -1 pending in the Court of Civil Judge (Senior Division), Baiasore, wherein prayer has been made for a decree for partition. In that suit plaintiffs 1 to 3 in O.S. No. 1103 of 1994 of the Court of Civil Judge (Junior Division), Balasore are the defendants 8, 9 and 10. It is stated in the impugned order and also by learned counsel for the petitioners that lot No. 10 of the plaint scheduled property in the above suit for partition is the suit property in O.S. No. 1103 of 1994 -1.