MARIAMMA PRINCE AND ORS. Vs. MATHEW K. GEORGE

JUDGEMENT

(1.) Shircy V, J The short question which arises for consideration in this petition, is whether a preliminary decree can be executed without a final decree in a partition suit.

(2.) The brief facts of the case for determining the question which arise for consideration in this petition in nutshell are as under :-

(3.) Feeling aggrieved and dissatisfied with the said order a review petition was filed by the plaintiffs. But the said application was also dismissed by the court below directing the petitioners to approach this court to engross the decree in the stamp paper or for permission to engross decree in a stamp paper before that court. Pursuant to the said order of the learned Sub Judge, _ this application has been filed by the petitioners to engross the decree in stamp paper.