JINENDRA CHAND SUCHANTI Vs. ARBIND KUMAR

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record.

(2.) This Civil Revision Application is directed against the judgment dtd. 27/9/2011 passed by learned Additional District Judge F.T.C. No.1, Nalanda at Bihar Sharif in Misc. Appeal No.07 of 1995 filed by the petitioners against the order dtd. 15/5/1995 passed by learned Sub-Judge -I, Biharsharif in Misc. Case No.50 of 1985 by which the said Misc. Appeal has been dismissed.

(3.) Petitioners are heirs of judgment debtor and Opposite Party Nos.1 & 2 are heirs of decree holder. Opposite Party No.3 is auction purchaser.