MUNINDRA SINGHA LAHKAR Vs. PRADIP KUMAR LAHKAR

JUDGEMENT

(1.) Heard the learned counsel Mr. R. Baruah appearing for the review petitioners. Also heard the learned counsel Mr. M.K. Choudhury appearing for the Respondents.

(2.) These two petitions are under Sec. 114 of the Code of Civil Procedure read with Order 47 of the said Code praying for reviewing the order passed by this Court on 29/8/2018 in RSA/172/2006.

(3.) The case of the petitioners, in a nutshell, is that late Keshav Chandra Lahkar had a house named Kirti Bhawan, situated upon a plot of land measuring 1 Bigha 1 Katha 5 Lechas. Late Keshav Chandra Lahkar had nine children, three sons and six daughters. The three sons are namely, Munindra Singha Lahkar (now deceased), Prodip Kumar Lahkar and Mohit Chandra Lahkar.