SUSHILA PANDA AND ORS. Vs. LOKANATH PANDA

JUDGEMENT

(1.) Heard learned counsel for the petitioners.

(2.) In spite of service of notice, the sole opposite party has not entered appearance.

(3.) Order dated 03.01.2008 passed by the Civil Judge (Senior Division), Sonepur in C.S. No. 102 of 2006 rejecting the joint petition for compromise filed by the parties, has been assailed in this revision.