SALEH AHMED Vs. SREEMATI RANI PRAVA MITRA

JUDGEMENT

(1.) This is a petition for leave to appeal with an application for condonation of delay in respect of the judgment and order dated 24.02.2008, passed by the High Court Division in Civil Revision No. 3629 of 2004, in discharging the Rule.

(2.) There is a delay of 14 (fourteen) days in filing this petition. The delay is condoned.

(3.) The facts leading to the filing of this petition, in brief, are that this petitioner filed a suit being the Partition Suit No.25 of 1999 in the Court of Joint District Judge, Patiya, against the respondent Nos.1 to 8, praying for a decree for partition of the property mentioned in the schedule to the plaint.