CHANDRA BHUSHAN SHARMA Vs. BALI RAM SHARMA

JUDGEMENT

(1.) HEARD learned counsels representing the parties.

(2.) THIS appeal has been preferred against the order dated 21 st September, 2004 passed in Partition Suit No. 269 of 2003 by 1 st Subordinate Judge, Sitamarhi refusing the prayer made on behalf of the plaintiffs-appellants under Order 39 Rule 1 & 2 of the Civil Procedure Code.

(3.) IT is also evident that one interlocutory application, bearing no. 680 of 2008 seeking expungement of name of respondent no. 3 exempting the plaintiffs-appellants to substitute her heirs is also pending disposal at the time of hearing itself.