DINESH MEHTA,J. - (1.) With the consent of the learned counsels for the parties, the matter is being heard and finally decided, as the proceedings before the Trial Court are stalled, for a small controversy.
(2.) The facts necessary for the adjudication of such controversy are that the petitioners (plaintiffs) instituted a suit for partition qua the properties belonging to their common ancestor namely, Shri Kishan Lal Dave.
(3.) The defendant filed a written statement in the aforesaid suit and on the basis of the pleadings of the parties, the learned Trial Court had framed the following eight (08) issues, on 11.10.2010:- ...[VERNACULAR TEXT OMITTED]...;