YOGENDRA KUMAR SINGH Vs. MAHENDRA PRASAD

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioners are plaintiffs of Title Suit No. 479 of 1993 which they had filed for partition of their moiety share purchased from Opposite party No.2 who admittedly had half share in the suit property whereas the other half share belonged to Opposite party No.1.

(3.) The petitioners are aggrieved by order dated 15-12-2000 passed in the aforesaid suit at the stage of preparation of Final Decree by which the petition filed by Opposite party No. 1 under Section 4 of the Partition Act (hereinafter referred to as 'the Act' for the sake of brevity) was allowed and Opposite party No.1 was held to be entitled to purchase the said portion from the plaintiffs.