ABHAI KUMAR, J. - (1.) Heard learned counsel for the petitioner as well as learned counsel for the opposite party and perused the record.
(2.) This petition has been preferred against the judgment dated 15.12.1999 passed by the VIIth Additional District Judge, Kanpur Nagar in Civil Revision No. 137 of 1999 filed by respondent no. 2 against the judgment/order dated 8.2.1999 passed by the IVth Additional Chief Munsif Magistrate, Kanpur Nagar in Misc. Case No. 28/74/96, allowing the revision and setting aside the judgment/order dated 8.2.1999 passed by the IVth A.C.M.M. Kanpur Nagar.
(3.) Brief facts arising out of this case are as follows: Respondent No. 2-Smt. Sharda Devi filed a Suit No. 840 of 1993 against the petitioner-Smt. Asharfi Devi for partition and for rendition of account of House No. 55/128 General Ganj, Kanpur Nagar. Suit was decreed for half share in the aforesaid house and for rendition of account in favour of respondent no. 2 by IVth Additional Chief Munsif Magistrate, Kanpur Nagar, vide order dated 9.7.1996.;