- (1.) We have heard learned Counsel for the parties.
(2.) We are disposing of all the four appeals by a common order.
(3.) These appeals arise out of a suit filed in 1947 and subsequent Proceedings. The suit was for a sum of Rs. 7,000/- and there was an order for attachment before judgment of the dry fish of the defendant. A third party claimed ownership of the dry fish and he applied for release of the attachment order. It is not necessary to give further details of the case because the facts involved are very complicated stretching over 60 years. Therefore, with the consent of learned counsel for the parties we cut short the matter and direct that the entire property which is the subject matter of this litigation may be divided in equal shares between the two parties. Half share should be given to the appellants and the other half should be given to the respondents.;