Ajoy Nath Ray, J. - (1.) We have heard two appeals from the same decree which is a preliminary decree for partition.
(2.) The only property centering which arguments have been made in these appeals is premises No. 9/4 Middleton Row. It measures some 1 bigha 6 cottas of land and is situated in one of the best localities in Middleton Row at Calcutta.
(3.) Although the decree was passed on December 23, 1999, the suit had been instituted as early as in 1981. It was a partition Suit amongst the heirs of one Balai Chand Ghose, deceased, who died on the August 16, 1980, having led a full and rich life.;