WAZIR KANWAL SINGH Vs. WAZIR BAIJ NATH

JUDGEMENT

(1.) This appeal is by the defendants. The facts, relevant for the purpose of the disposal of this appeal, may be stated thus :

(2.) In a suit for partition preliminary decree was passed by the single Bench of this Court on 28-3-1974 and commission issued to M/s. I.D. Grover, V. B. Soodan and Sehdev Singh, to make partition of the suit property by metes and bounds. Two separate reports, one prepared by Late Shri I. D. Grover and the other by M/s. V. B. Soodan and Sehdev Singh proposing partition, were submitted to the Court.

(3.) The learned single Judge rejected the report of Late Sh. I. D. Grover but accepted that of M/s. V. B. Soodan and Sehdev Singh and passed the final decree on 29-3-1988.