SADHANA MANIK NAGARKAR Vs. SULABHA RATNAKAR NAGARKAR

JUDGEMENT

(1.) The present writ petition poses unique question to be adjudicated by the Court. The plaintiffs pray for a relief. Defendants accept grant of partial relief. Application under Order 12 Rule 6 for passing partial decree is filed by the defendants. The plaintiffs oppose such application for grant of partial relief in their own suit. The Trial Court rejects such application. The defendants challenge order of refusal to grant relief in favour of the plaintiffs.

(2.) The respondents filed a suit for partition seeking three reliefs.

(3.) The defendant Nos.1, 2, 3, 7, 8, 9, 12, 13 and 14 filed a written statement admitting in paragraph No.6 that the plaintiffs have 1/3rd share in 25% share in suit property 1(b).