SURESH YADAV Vs. RAM CHANDERYADAV

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE petitioner is plaintiff of Title Suit No. 39/97 which was filed for partition.

(3.) IT is not in dispute that against that order the plaintiff -petitioner has filed a review petition in the court below which was rejected on 18.1.2005, which has not been challenged by the plaintiff -petitioner. After the said order in review the impugned order has merged with the said order and the order in review having not been challenged there is no occasion for interference in the impugned order.