- (1.) This is the time to remind myself to a wellknown dictum of the Privy Council that real trouble starts after getting the decree.
(2.) A suit for partition filed by co-sharers against the other co-sharers stood decreed in preliminary form and subsequently final decree was also passed. Admittedly the father of the petitioners was arraigned as defendant in the said suit and suffered a decree on contest.
(3.) Admittedly the decree in both the forms attained finality in absence of any further challenge before the higher forum. After the death of the father the present petitioners filed an objection under Section 47 of the Code of Civil Procedure alleging that the decree is bad for partial partition and some of the co-sharers were left out in the said suit. It is felt during the argument before this Court that the aforesaid objection was taken out by the predecessor in the written statement.;