SHAKILA SHAREEF Vs. K.SHABEENA SHAREEF

JUDGEMENT

(1.) The Civil Revision Petition is filed challenging the order passed by the trial Judge appointing Advocate Commissioner to suggest modes of Division as per the preliminary decree for partition.

(2.) The respondents/plaintiffs filed a suit for partition and a preliminary decree for partition was passed declaring 1/16th share to first plaintiff and 7/8th share to each of the plaintiffs 2 and 3.

(3.) Pursuant to the preliminary decree passed by the trial Court, the plaintiffs filed instant application seeking appointment of Advocate Commissioner to divide the property as per the preliminary decree. The trial Court by the impugned order appointed an Advocate Commissioner to suggest the mode of division as per the preliminary decree. Aggrieved by the said order, the petitioners/defendants have come before this Court.