AIR 2005 SUPREME COURT 3794 ::2005 AIR SCW 3812 ::(2005) 2 CLR 250 (SC) ::2005 (2) CLR 250 ::(2005) 2 WLC(SC)CVL 353 ::2005 (11) SCC 218 ::(2005) 5 Scale 661 ::2006 (1) Cal HN 1 ::2005 (60) All LR 869 ::2005 (4) All WC 3301 ::(2005) 4 ICC 187 ::(2005) 5 SCJ 640 ::2005 (5) SLT 620 ::2005 (5) Supreme 222 ::(2005) 33 AllIndCas 746 (SC) ::2005 (33) AllIndCas 746 ::(2005) 6 JT 536 (SC) ::2005 (6) JT 536 ::2005 (7) SRJ 182

Supreme Court Of India

(From : Madras)

Hon'ble Judge(s): Ruma Pal, Ar. Lakshmanan , JJ

Civil P.C. (5 of 1908) , O.26 R.13, O.41 R.33— Partition suit - Passing of final decree - Appeal against - Appellate Court considering valuation of properties arrived at by Advocate Commissioner and valuation suggested by parties and also decision arrived at by Court below passing final decree and coming to conclusion that there was no infirmity in determination of value of property - Order of appellate Court proper - Value of house allotted to appellant was more than his share - Difference i.e. value of house allotted deducting value of his share has to go to other co-sharers - Appellant directed to pay balance amount along with interest as per lower Court's order. (Para 13 14)