- (1.) This is a First Appeal From Order under Order XLIII Rule 1(w) of the Code of Civil Procedure.
(2.) Heard Sri Yogesh Agarwal, learned Counsel for the Appellants and Sri Vinod Swaroop, learned senior counsel for the sole Respondent.
(3.) This appeal arises against the order dated 14.12.2010 passed in Review Application No. 01- A/2006 (Devbrat Mishra v. Satya Prakash Pandey and Ors. ) arising out of Civil Appeal No. 311 of 1999 (Keshavanand and Ors. v. Devbrat Mishra and Ors. ) by the Additional District Judge, Court No. 13, Allahabad whereby the review application has been partly allowed.;