BASANT SINGH Vs. AUTAR KAUR

JUDGEMENT

(1.) By this petition under Article 227 of the Constitution of India, the petitioners have impugned an order dtd. 29/1/2019 passed by the Jt. Civil Judge Senior Division, Aurangabad, below Exh. 130 in Civil M.A. No. 836/2014, by which the learned Judge had rejected the report of the Court Commissioner appointed for effecting partition of the suit properties amongst the petitioners and respondents.

(2.) The case has a chequered history, however, relevant facts germane for decision of the petition can be stated as follows :

(3.) Undisputedly, the preliminary decree by which respective shares of the parties declared by the trial Court has been maintained till the Supreme Court.