HASSAN IMAM Vs. ABDUL HAKIM

JUDGEMENT

(1.) This civil revision petition has been filed by the intervenor defendants -petitioners against an order dated 16 -2 -1981 passed by the Court below.

(2.) By the impugned order, the court below refused to take cognizance of a compromise decree passed in Title suit No. 29 of 1961.

(3.) In the present case a preliminary decree was passed in Title suit No. 135/24 of 1953/1956. Bhondu Mian had three sons, namely, Abdul Ghafoor, Yaqub and Abdus Shakoor. The partition suit was filed for partition between the heirs of Bhondu Mian. The petitioners are the intervenor defendants. It is stated by the learned Counsel for the petitioners that the petitioners were added parties to the aforesaid partition suit after passing of the preliminary decree. It is also stated by learned Counsel for the both sides that the preliminary decree was passed in the suit in 1956 and the proceeding for final decree was started after a lapse of more than twenty years.