SMT. SHARADA BAI Vs. SATYANARAYANA PEETI

JUDGEMENT

(1.) These two Revisions arise out of the same suit between the same parties and so they are being disposed of by this common order.

(2.) Petitioners herein are defendants in O.S.No.7 of 2001 which the respondents filed for partition of plaint schedule properties.

(3.) Admittedly, preliminary decree has been passed in the suit. Thereafter, two separate applications I.A.No.344 of 2008 and I.A.No.794 of 2013 were filed to pass final decree. In these applications, same Advocate Commissioner was appointed to file a report as to how the properties are to be divided.