GOURI SHANKAR PATHAK Vs. SHANKARNAND UPADHYAY

JUDGEMENT

(1.) Heard learned counsel for the petitioners as well as learned counsel for opposite parties.

(2.) This civil revision has been filed by the applicants-petitioners challenging order dated 16.07.2008 by which the learned Subordinate Judge i, dismissed Miscellaneous Case no. 3 of 1998 which was filed by the petitioners challenging the compromise decree dated 13.09.1996 passed by the said court in Partition Suit no. 269 of 1996.

(3.) The said suit was filed by opposite party no.1 Dr. Shankaranand Upadhyay against Chunchun Pathak (father of the petitioners) and opposite party nos. 2,3 and 4 for partition of the assets of the firm M/ s Hindustan Multi Engineering Corporation, Gosaitola , Patna as per share given in the partnership deed and for other ancillary reliefs with respect to the said property fully detailed in paragraphs 2 to 4 of the plaint.