(1.) The final decree dtd. 12/2/2021 passed by the learned Civil Judge (Senior Division) 3rd Court, Howrah in a partition suit being Title Suit no. 232 of 2011 is the subject matter of challenge in the present appeal preferred by the defendants in the suit.
(2.) The suit for declaration, partition and injunction was filed by the plaintiff/respondent for partition of his half share in the following suit property :
(3.) The suit was decreed in preliminary form ordering inter alia as follows :