MOSOMAT DEVANTI KUAR Vs. ANARWA DEVI

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioners.

(2.) This petition has been filed under Article 227 of the Constitution of India for quashing of the order dtd. 16/7/2024 passed by learned Civil Judge, Senior Division, Palamau in Partition Suit No.17 of 2009.

(3.) Learned counsel for the petitioners submits that the learned court has wrongly allowed the petition by the impugned order in absence of any of pleadings and those documents are foreign to the suit property. On this ground he submits that the impugned order may kindly be set aside.