T.S. LAKSHMINARAYANA UPADHYAYA Vs. GEETHA DEVI

JUDGEMENT

(1.) The Petitioner is before this Court seeking for the following relief:

(2.) Final Decree Proceedings No.3/1982 had been filed to draw Final Decree in terms of the preliminary decree passed in O.S. No.73/1969.

(3.) In the said Final Decree Proceedings, I.A. No.10 had been filed under Section 151 read with Order XX Rule 18 of CPC by the legal heirs of the deceased 10th defendant seeking for release of the share of the 10th defendant in their favour.