K VISWANATHA SHETTY Vs. UMMAKKE

JUDGEMENT

(1.) Civil Revision Petition No. 1444 of 1979 is by original respondent-7 and is directed against the order dated 28-2-1979 in Final Decree Proceedings No. 3 of 1976 (Original Suit No. 119 of 1975) parsed by the Principal Munsiff, Puttur, rejecting I.A. Nos. VI & VII filed by original respondent-7 praying for referring the final decree proceedings to the Deputy Commissioner .

(2.) Civil Revision Petition No. 1712 of 1979 is directed against the order dated 6-4-1979 passed by the Munsiff, Sullia, on LA, No. XVIII in Original Suit No, 17 of 1972, on his file, ordering that the properties be divided in accordance with the decree by appointing a Commissioner as directed in the preliminary decree.

(3.) In both these civil revision petitions, a short question of law of some importance is: involved and it is this viz.,