NILU DEVI @ NILU KUMARI @ NILA DEVI, WIFE OF SRI BINAY PRASAD AND ANR. Vs. SRI DINANATH PRASAD, SON OF LATE DAYA SAH AND ANR.

JUDGEMENT

(1.) Despite service of notice, there is no representation on behalf of the contesting opposite parties.

(2.) Heard learned Senior Counsel for the petitioners.

(3.) The petitioners seek review of an order, dated 28.11.2016, passed in Civil Miscellaneous No. 1208 of 2016, whereby, this Court had rejected an application filed by the petitioners against the order, dated 06.09.2016, passed by learned Munsif-I, Saran at Chapra in Title Eviction Suit No. 150 of 1996, whereby, the learned court below has rejected the intervention application filed by the petitioners.