MUNNI DEVI Vs. LAXMAN SAH

JUDGEMENT

(1.) Heard learned Counsel fror the petitioners.

(2.) The petitioners are aggrieved by the order, dtd. 28/3/2019, passed, by Munsif-I, Siwan, in Misc. Case No. 159 of 2018, whereby the learned Court below has dismissed the application filed by the petitioners, under Order IX Rule 13 of the C.P.C., for setting aside the ex-parte decree.

(3.) The petitioners claim themselves to be the descendants of their ancestors, who were defendants in Title Suit No. 102 of 1973, in which the decree was passed on 20/4/1990 and thereafter after preparation of the final decree, Execution Case No., 13 of 1993 has been filed.