BHARGHAVI PILLAI Vs. KARTHIYANIYAMMA

JUDGEMENT

(1.) The decree holders in a suit for partition, are the revision petitioners

(2.) The preliminary decree was passed on 15-12-1973. It declared that the plaintiffs are entitled to an extent of 35 cents out of the plaint schedule property which measures 72 cents in extent. The decretal part of the judgment reads:

(3.) It is the common case of the parties that one of the reliefs prayed for in the suit pertained to the grant of injunction. That it is so can be seen from the above excerpt from the judgment. That the decree for injunction was intended to be in force even after the passing of the final decree, is clear from the composite decree. That the decree granting injunction thus forms part of the final decree is clear from the wordings of the decretal part of the judgment.