S SATNAM SINGH Vs. SURENDER KAUR

JUDGEMENT

(1.) Leave granted.

(2.) Whether a property can be added in the list of properties after a preliminary decree is passed in a partition suit is the question involved herein.

(3.) The parties hereto are successors of one late Surender Singh and one late Harikishan Singh. They were brothers. First respondent is the widow of late Harikishan Singh and the second respondent is his son. The property which was the subject matter of the partition suit was a house premises bearing Municipal No. 2-4-1099 situated at Nimbalf Adds, Hyderabad admeasuring 671 sq. yards.