SEEMA THAKUR Vs. PANCHI DEVI

JUDGEMENT

(1.) THIS suit was compromised and the compromise was recorded on 16.11.2005. Rights of the parties in various properties were decided. Defendants had to pay a particular amount to the plaintiff.

(2.) IN a partition suit once shares are determined and there is an order that properties have to be sold, in law, a final decree has to be passed inasmuch as, government revenue in the form of stamp duty has to be deposited in terms of Article 45 of the Stamp Act,1899 read with Section 2(15) of the said Act, as per which, a decree of a Court for partition would be included in the expression ,,instrument of partition.

(3.) SINCE the suit is disposed of, all pending applications stand disposed of.