SAROJAMMA Vs. KALASAMMA

JUDGEMENT

(1.) HEARD the learned counsel for the petitioners.

(2.) THE complaint of the petitioners is that in effecting division of the suit property by metes and bounds in terms of the decree in a suit for partition, an Advocate Commissioner had been appointed who has carried out the division of shares without notice to the petitioners, according to the learned counsel for the petitioners, without indicating the basis on which such shares are allotted. It is not even stated as to who are the respective sharers.

(3.) IN any event, from a reading of Section 54 of the CPC as amended by the Karnataka Amendment which is reproduced hereunder for ready reference, the same reads as follows: