UMA DEVI Vs. NARENDRA KUMAR ROY

JUDGEMENT

(1.) HEARD learned counsel for the petitioners.

(2.) THIS revision application is directed against the order dated 13.6.2002 passed by the appellate court in Misc. Appeal No. 77 of 2000 whereby he has set aside the order dated 5.9.2000 passed by the learned Subordinate Judge VI, Patna in Title Suit No. 212 of 1997 and granted interim injunction restraining the defendants -petitioners from executing final decree passed in Partition Suit No. 106 of 1988.

(3.) LEARNED counsel for the petitioners submitted that once the matter has been decided by the civil court and decree has been passed, the appellate court should not have granted injunction. In other words, according to him, the appellate court has acted illegally in exercise of jurisdiction.