(1.) Heard the parties.
(2.) Petitioners are the defendant no. 1 to 3 before the learned lower court. They are aggrieved by an order dated 30.03.2010 passed by Sub-Judge-XII, Patna in Title (Partition) Suit no. 118 of 2013.
(3.) Although, there happens to appearance of all the respondents but during the course of hearing, only respondent no. 3 is being represented.