UMA KANT JHA Vs. SHITAL THAKUR

JUDGEMENT

(1.) The petitioners are Defendant Nos. 17 and 18 in the court below. They have challenged the impugned order dated 25th August, 1994 passed in Partition Suit No. 111/71 by the learned Munsif, I. Madhubani.

(2.) After the preliminary decree made in the partition suit, the survey knowing Pleader Commissioner was appointed. He submitted report. After hearing the objection of all die parties, by the impugned order dated 25th August 1994, the learned Munsif, I, Madhubani has accepted the report of the Pleader Commissioner, namely, Shri Madan Mohan Mishra and confirmed the same.

(3.) The defendants petitioners have challenged the aforesaid impugned order dated 25th August 1994, by which court below accepted and confirmed the report of the pleader Commissioner, Shri Madan Mohan Mishra; by filing the present Civil revision application.