DAMAYANTI TAREI Vs. KAILASH TAREI

JUDGEMENT

(1.) This Civil Miscellaneous Petition under Article 227 of the Constitution of India, 1950 has been filed by the petitioners against the Opposite Parties praying for quashing(setting aside) an order dtd. 7/1/2019 (Annexure-1) passed in C.S.No.43 of 2013(F.D.) by the learned Senior Civil Judge, Balasore.

(2.) The petitioners and the Opposite Parties in this Civil Miscellaneous Petition are the defendants and plaintiffs respectively in the suit vide C.S. No.43 of 2013(F.D.) pending in the court of learned Senior Civil Judge, Balasore.

(3.) The factual backgrounds of this Civil Miscellaneous Petition, which prompted the petitioners/defendants for filing of the same is that, after the preliminary decree passed in the suit for partition vide C.S. No.43 of 2013, final decree proceeding thereof under Order-20, Rule-18 of the C.P.C., 1908 was started.