ISWAR CHANDER PRASAD Vs. SUNITA DEVI

JUDGEMENT

(1.) I have already heard the learned counsel for the parties.

(2.) Being aggrieved and dissatisfied with the order and decree dtd. 24/3/1990 passed by the learned sub-ordinate Jude-IV, Sitamarhi in Title Suit No. 09/87, the appellants have preferred this appeal.

(3.) Brief facts of the case is that the father of the plaintiffs/appellants filed Partition Suit No. 11 of 1980 in the court of Sub-Judge Sitamarhi for partition against his father and brother. The father of the appellants/plaintiffs was respondent no. 7 herein who died and was substituted by respondent nos. 7.1 to 7.3. The father and brother of respondent no. 7 have been impleaded as respondent no. 1 and 2, respectively, in the present appeal. In the partition suit filed by respondent no. 7, a compromise petition was filed on 25/1/1982 and preliminary decree was drawn on 26/5/1982.