UDAYABHASKAR Vs. JAYALAKSHMI

JUDGEMENT

(1.) Ext.P11 order dated 07.08.2017 passed by the court below in the final decree application is under challenge in this original petition.

(2.) Heard.

(3.) The preliminary decree for partition was passed in respect of an extent of 14.25 cents of land. As per the final decree, the property had to be divided into ten. After the preliminary decree, the mother died. Therefore, her share was divided among all her children. At present, there are nine sharers, of which four shares go to the plaintiffs and five shares go to the defendants. Now, there are six plaintiffs and eight defendants.