MARGARET VASE Vs. AMEENA

JUDGEMENT

(1.) This writ petition is filed challenging an order passed on an application filed under Ss. 3 and 4 of the Partition Act, 1893 (for short, 'the Act').

(2.) The petitioners had instituted a suit for partition in O.S.No.110/1989 and the said suit was decreed on 2/6/1994 declaring that the plaintiffs together were entitled for 4/6th share in the suit property.

(3.) The said decree was challenged by defendant Nos.1 and 2 in R.A.Nos.32 and 33 of 1994. Both these appeals were disposed of by a common order on 10/2/2004 and the decree was modified.