Lakshmanan, J. - (1.) The short question that arises for consideration in these appeals is : Whether a party the compromise decree can file a petition under 4 of the Partition Act, 1893 where parties a partition suit entered in a compromise and a decree was passed in terms thereof
(2.) It is not disputed that Ramadhikari Pandey was the original owner of the property in dispute. He had three sons Rupnarain Singh, Awadh Bihari and Brij Bihari, each having 1/3rd share. It is alleged that Rupnarain Singh transferred his share in favour of Brij Bihari. Subsequently Brij Bihari along with his sons mortgaged the property and as a result thereof they suffered a mortgage decree in the hand of Sohan Rai, mortgagee, and in execution case, half share of Brij Bihari and his sons in the house was sold by the Court which was purchased by one Daulati Devi. Subsequently, Daulati Devi filed a partition suit against Brij Bihari and his sons including Krishna Kumar Pandey carve out her share of 8 annas of disputed part of the house. It is accepted that in the said suit a compromise was arrived at between the parties and as a result thereof the compromise decree was passed. The terms of the said compromiseare as under:- "A. That the house mentioned in the plaint which is be partitioned north-south length is about 35 feet and east-west its length is about 42 feet. North-South length has been partitioned and by doing so the present house has been divided in two equal parts meaning thereby 17.5 feet long north-south and 42 feet long east-west. Accordingly, two houses have come in existence, one wards north and the other wards south. One site plan is being filed along with this settlement and it shall form part of the compromise. On the site plan, house in the north has been marked with letter Ka and southern house is marked Kha letter. As per the compromise the house wards south having north-south length of 17.5 feet and east-west width 42 feet and which has been marked on the site plan with letter Kha has been given the applicant-plaintiff and northern portion marked on the site plan with letter Ka has gone the applicant defendants 1 5. Accordingly, the applicants came in possession of their respective partitioned share of the house independently and on the partitioned share of the plaintiff her actual possession was agreed upon and applicant defendants have no concern left with same. It is clarified that in the southern portion of the present house there is one shop which is under the tenancy defendant No. 6 Shri Lalan Prasad Gupta at monthly rent of Rs. 80/- and presently he is running a medical shop in it in the name of "Reliable Forma". This shop has particularly gone the share of the plaintiff meaning thereby that the share marked in the site plan with letter Kha. The appellant-defendants 1 5 have now no concern with this shop and from this date the plaintiff shall have full right and entitlement receive rent from defendant No. 6. B. That as per the compromise, ills further agreed that in the middle of this house, where Ka and Kha portions joins, wards west there shall be a passage both parties shall have access their respective partitioned share of the house and at the same passage stairs shall be constructed for going upstairs. This passage has been marked on the site plan with letter Ka. C. That through the compromise, it is further agreed that applicant-plaintiff, when ever she likes; can construct a partition wall for separating two partitioned portions marked on the site plan with letter Ka. and letter Kha and shall construct the passage mentioned in para B of the present application. The applicant plaintiffs 1 5 shall have no objection this and in case they do so the same shall be illegal and without any effect before the Court. The expenses incurred in this shall be shared equally by the parties. D. That the cost of the suit shall be shared equally by the parties. Under the circumstances stated herein the applicants pray that the present suit be decided in terms of the present compromise. Application of the applicant-Daulati Devi plaintiff through Babu Baij Nath Singh, Advocate and Brij Bihari Pandey on his own behalf and guardian and well-wisher of his minor sons Krishna Kumar Pandey, Pramod Kumar Pandey and Vinod Kumar Pandey and Arun Kumar Pandey, defendants 1 5 through Babu Sushil Kumar Jamnar, Advocate. Sd/- Brij Bihari Pandey." The said consent decree attained finality. It was, thus, executable and no proceeding for drawing up a final decree was necessary. The appellants herein are the transferee from Daulati Devi. Two petitions under 4 of the Partition Act, 1893 (hereinafter referred as "the Act" were filed on 10.7.1980 & 23.7.1980.
(3.) Krishna Kumar Pandey, who was a minor when the said consent decree was passed in the aforementioned partition suit also, preferred an appeal which was numbered as Title Appeal No. 161 of 1980. One of the questions involved in the appeal was as whether the father Brij Bihari could compromise the matter on behalf of his sons. The appellate Court recorded a finding that the compromise was for the benefit of the minor sons. However, the appellate Court modified the decree and remitted the matter the lower Court for ascertaining the valuation (marked value) of the suit holding 8 annas share on the date of filing application under4 of the Act before the lower Court. Against this order, the appellants preferred appeal before the High Court which was dismissed by order dated 20.9.1994 which is impugned in Civil Appeal No. 7129/1996.;