HABEEBA C USMAN Vs. SAFIYA C USMAN

JUDGEMENT

(1.) This appeal is directed against the final decree and judgment passed by the court below in O.S.No.321/1998. The suit was one for partition. The application for passing of final decree was filed by the plaintiffs/appellants.

(2.) In the final order, the learned judge has observed thus:

(3.) Having heard learned counsel for the appellants and having perused the materials on record, we are of the view that the remedy of the appellants is to move an appropriate application before the court below itself, if according to them, the observations made by the learned judge are not factually correct. With that liberty reserved in favour of the appellants, this appeal is closed. If an application for review is filed by the appellants, it shall be considered by the court below in accordance with law. The appellants shall pay the balance court fee on the memorandum of appeal within three days from today.