VASUDEV Vs. RAMACHANDRASA TULAJANASA KATIGAR

JUDGEMENT

(1.) This writ petition is filed challenging the order by which the report of the Commissioner was rejected.

(2.) It is not in dispute that a final decree has been passed in respect of the property bearing CTS No.1052/A (Schedule B property), wherein a garage called "Jayalaxmi Garage " is being run. The property on which the said garage is running is leased from Durgadevi Trust Committee. The preliminary decree however only pertains to the machineries available in the garage.

(3.) By the impugned order, the Commissioner had not only divided the machineries, but also the property which was actually a leasehold property and hence, this writ petition was filed.