RAJEEV MISRA,J. - (1.) Heard Mr. Chandra Kumar Rai, learned counsel for the petitioners and Sri Roopesh Tiwari, learned counsel for the caveator respondent no. 1.
(2.) Brief facts giving rise to the present petition are as follows:
(3.) That the plaintiff respondents 1st set filed O.S. No. 47 of 1997 (Arvind Rai and another v. Praphul Chandra Rai and others) for a decree of partition of their 1/2 share and consequential possession over the same.;