SUKILAL MISTRI Vs. HARILAL MISTRI

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioners were plaintiffs of Title Suit No. 418/1992 which was filed for declaration of title and other consequential reliefs.

(3.) The petitioners are aggrieved by order dated 26.9.2003 passed in Misc. Case No. 83/1994 by which the learned Munsif, Araria, has set aside the decree dated 3.5-.1994 passed in the aforesaid suit in terms of compromise arrived at between the parties.