CHANDER BHAN Vs. CHANDER SINGH

JUDGEMENT

(1.) PRELIMINARY decree for partition was passed on the basis of a compromise between the parties. To effect final partition, Local Commissioner was appointed to submit his report, suggesting mode of partition. Against that report, petitioners filed objections, which were dismissed vide order under challenge. It is apparent from the records that out of four plots, respondent No.1 was entitled to half of the property.

(2.) LOCAL Commissioner, while taking note of construction raised on one plot by some of the petitioners themselves, had ordered that out of the said plot, more area be allotted to them and less to the respondents and he be compensated from another plot. This Court feels that mode of partition suggested was perfectly justified and the same has also been held as such by the Court below. No case is made out for interference. Dismissed.