RAJALAKSHMI Vs. DWARAKANATH

JUDGEMENT

(1.) THIS appeal challenges a judgment of the learned Single Judge of this Court made in C.S.No.1009 of 1993 granting a preliminary decree.

(2.) THE respondents 1 and 2 herein as plaintiffs have filed the suit for partition, and on trial, a preliminary decree came to be passed by the learned Single Judge declaring the rights of the parties. Aggrieved over the same, the defendants 5 to 8 have brought forth this appeal.

(3.) NOW, at this juncture, the value of the property has got to be fixed. After hearing the submissions made on either side, looking into the report of the Advocate Commissioner and the objections and also hearing the parties, the properties are valued properly and fixed by this Court as follows.