PUTUL MANDAL Vs. CHAMPA MANDAL

JUDGEMENT

(1.) The instant CMP has been filed for quashing of the order dtd. 9/5/2025 passed by Civil Judge (Sr. Div.), Chandil, in Execution Case No.11/ 2019 whereby and whereunder the Pleader Commissioner has been directed to file a fresh report according to judgment passed by the Court within 15 days and directed the decree holder/ petitioner to amend the final decree.

(2.) The facts of the case are not in dispute that the judgment was delivered in Title Partition Suit No.26 of 2013 whereby and whereunder, a preliminary decree was drawn in favour of the present petitioner for getting 1/216th share in the schedule property.

(3.) The learned Trial Court appointed Pleader Commissioner for apportionment of share and to draw the final decree and further on the basis of Pleader Commissioner's report, the final decree was drawn on 3/7/2019.