H.S.Thakur, J. - (1.)Smt. Shakun-tla Devi filed Suit No. 50 of 1970 in the court of the Senior Sub Judge, Simla for right to enforce partition. The property known as 'House No. 2, Alley No. 15 The Mall Simla' was prayed to be partitioned by metes and bounds in which the plaintiff claimed half a share. A preliminary decree for right to enforce partition by metes and bounds was passed on 24th Sept., 1973. It was also ordered in the decree that Shri Kailash Chand Sood, Advocate, as the Commissioner would make partition according to the preliminary decree. A final decree was passed on 28th of Feb., 1979. The defendant/appellants have preferred this appeal. On 16th of Dec., 1980, the learned counsel for the parties staled that there is a possibility of a compromise between the parties. Consequently, on 5th Jan., 1981, this Court passed the following orders:
"5-1-1981. Present: Mr. Hari Mohan Sharma, counsel for the appellants. Mr. Kapil Dev Sud, counsel for respondent No. 1. Mr. Vidya Sagar Sud, counsel for respondents 2 and 3. Mr. Nirmal Chand respondent in person and also as General Attorney for respondents No. 5 to 8. The parlies state that the matter in controversy has since been amicably settled. Let the statement of Mr. Hari Mohan Sharma, Advocate, be recorded. Sd/(V. D. Misra) C. J. Sd/(H. S. Thakur) J. 5-1-1981. Order.In terms of the agreement arrived at between the parties and separately recorded today, the impugned decree is hereby set aside. Mr. Kailash Chand Sud is directed to submit his report to this court by 25th March, 1981. Matter to be listed on that date. Copy of this order be given to Mr. Kailash Chand Sud. Sd/-January 5, 1981 (V. D. Misra) C. J.Sd/-(H. S. Thakur) J."

(2.)Shri Kailash Chand Sood submitted his report dated 23rd Mar., 1981 to this Court, suggesting the partition. On 14th Apr., 1981, the parties agreed to the partition as suggested. The learned counsel for Shakuntla Devi plaintiff/ respondent (hereinafter referred to as 'the plaintiff) pointed out that the plaintiff is entitled to the possession of tha portion in possession of the appellants that has fallen to her share. On the contrary, it was contended by the learned counsel for the appellants that since the suit was only for partition and not for possession, accordingly the plaintiff could not claim the physical possession of the portion which fell to her share. As such, the only question which remains for determination is whether the plaintiff (respondent No. 1) is entitled to the possession of such portion,
(3.)We have heard the learned counsel for the parties. It is contended by Shri K. D. Sud, learned counsel for the plaintiff, that the plaintiff is entitled to the physical possession of the portion which has admittedly fallen to her share. It is not disputed even by the learned counsel for the appellants that a portion of the property which has fallen to the share of the plaintiff is in possession of the appellants. The learned counsel has referred to a decision in Ram Lakhan Tewari v. Ram Samuih Tewari, (AIR 1981 All 211) to show that after allotment of separate portions of property to the separating co-sharers, in accordance with their shares, by the final decree in a suit for partition, they can ask tha Court to put them into separate possession over the portions of the property allotted to them. The learned counsel has also drawn our attention to two more decisions in Bishnupada Mondoi v. Rani-bala Mondoi, ((1967-68) 72 Cal WN 238) and Shankar Shaw v. Anukul Ch. Bose, ((1966-67) 71 Cal WN 174). In Bishnupada Mondol's case (supra), a Division Bench of Calcutta High Court observed as under:
"A suit for partition involves and implies a claim for separate possession of the claimants-co-sharers' allotments. The final partition decree, to the extent it decrees the suit and allows the claim for partition, in the absence of any provision Or indication to the contrary, entitles the decree-holder or the party concerned to possession of his allotment in execution of the decree...............The law, on the other hand, is just the opposite and, in the absence of any provision or indication in the decree to the contrary, a final partition decree entitles the decree-holder or the party concerned to possession of his allotment and can be executed for the purpose. That has always been well recognised in theory and in practice." Similarly in Shankar Shaw's case (supra), a Division Bench of the said Court also observed as under: "It will be too much to say that partition is not transfer so as to confer exclusive title on the allottee in respect of his portion. Indeed, the effect of partition, when there is a valid partition, is to convert joint title of the parties into the exclusive title of the particular allottee, to whom the particular property is allotted and along with it, to convert joint possession into his exclusive possession."
The learned counsel for the plaintiff has also referred to Mitra's Co-ownership and Partition Commentary (5th Edition) page 456. The relevant portion is reproduced as under:
"But a regular partition, either amicably made or through court effected, stands on a different footing. On such a partition each of the former co-owners becomes the sole and exclusive owner of the plot allotted to him and is deprived of his title to the other portions, which are allotted to the other parties. The right to possession also follows from title, so that each of them is entitled to possess the portion allotted to him to the exclusion of the others."

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