SOBHANA Vs. GIRIJA.K.K

JUDGEMENT

(1.) The suit is for partition of properties. On the basis of the joint statement of compromise filed by the parties, a preliminary decree was passed in the suit for partition of the plaint schedule properties.

(2.) Defendant No.8 filed application for passing final decree in the suit. The Advocate Commissioner appointed by the court filed a report and a plan dated 20.12.2012.

(3.) The second defendant filed application for remitting the plan and report dated 20.12.2012 filed by the commissioner. The only objection raised by her in the aforesaid application to the report and plan dated 20.12.2012 of the commissioner was that, instead of plot No.1 in the plan, plot No.4 was set apart to her share.