DIPTI MITRA Vs. RENU MITRA

JUDGEMENT

(1.) The judgment and preliminary decree dtd. 16/12/2016 passed by the learned Civil Judge (Senior Division) Suri, Birbhum in a partition suit being Title Suit no. 12 of 2015 is the subject matter of challenge in the present appeal preferred by the defendants in the suit.

(2.) The suit for partition and permanent injunction was filed by the defendants/appellants for partition of their half share in the following suit property:

(3.) The suit was decreed in preliminary form ordering inter alia as follows: