NIRANJAN LAL AGGARWAL Vs. PREM NATH AGGARWAL

JUDGEMENT

(1.) The plaintiff and the defendant are brothers. The suit is for partition. On the 24th of March, 1995, this Court passed the preliminary decree in the following terms:- - '

(2.) As per the directions issued by this Court, the architect, the local commissioner filed his report on the 19th of December, 1995. The report reads asunder:-

(3.) The plaintiff had filed objections and the defendant has filed the reply. The defendant had accepted the report of the local commissioner. Rejoinder was also filed by the plaintiff to the objections filed by the plaintiff to the report of the local commissioner.