- (1.) Leave granted.
(2.) This appeal is directed against the judgment and order passed by the High Court in Regular First Appeal No. 405 of 2001, dated 22.02.2011. By the impugned judgment and order, the High Court has allowed the appeal and set aside the order passed by the Trial Court.
(3.) The Petitioners/ Plaintiffs are before us in this appeal. They had filed a Suit for Partition before the Trial Court against the Respondents/ Defendants. The Trial Court had decreed the Suit in favour of the Petitioners/ Plaintiffs. Aggrieved by the said decree passed by the Trial Court, the Respondents/ Defendants preferred an appeal before the High Court. The High Court without giving opportunity of hearing to either of the parties has allowed the appeal in favour of the Respondents/ Defendants and thereby reversed the judgment and order passed by the Trial Court.;