A.N. KHANNA Vs. M.M. KHANNA

JUDGEMENT

(1.) THIS is a suit claiming partition and possession of various properties and immovables. During the pendency of the proceedings, the parties moved the Court under provisions of Order 23 Rule 3, after having entered into a mutually acceptable compromise. Their statements were recorded on 30th April, 1976 and the Court issued a preliminary decree declaring the rights of the plaintiff and the defendants. Each of them was entitled to 1/4th share in the properties. The order of that date reads as follows:

(2.) THE defendant No.2 who was constituted a Receiver/Local Commissioner and referee empowered to collect the estate and he submitted six interim reports to the Court from time to time.

(3.) IT is submitted by counsel for the parties that the division of properties of immovable has been actually effected in terms of the report of the Receiver, suggested to the Court. It is, however, submitted that the entire surviving issue which the Court would have to deal with is the division of the shares and the accruals to the same through issue of bonus shares etc.