FEHMIDA ZAKEER Vs. AFTAB ANWAR BAKER

JUDGEMENT

(1.) The plaintiffs have filed the suit for partition, eviction, rendition of accounts, sale of the common schedule property and allied prayers. During the pendency of the suit, the parties have entered into a settlement on 13/12/2017 and by an order dtd. 15/12/2017, the settlement arrived between the parties was accepted and a preliminary decree was passed. In terms of the order dtd. 15/12/2017 and the settlement dtd. 13/12/2017, on 22/1/2019, a preliminary decree was drawn.

(2.) After the preliminary decree was drawn in terms of settlement, the plaintiffs have filed an application being G.A No. 4 of 2019 (Old G.A No. 803 of 2019) praying for appointment of Commissioner for effecting final partition in terms of the preliminary decree dtd. 22/1/2019 and drawing up a final decree.

(3.) By an order dtd. 28/11/2019, this Court has passed the following order: