The appeals filedAs per the case facts plaintiffs filed an appeal challenging a High Court judgment that partially favored them prompting the defendant to appeal to the Supreme Court The ... case involved property rights and a partition that occurred previously An earlier High Court judgment which recorded no dispute regarding the partition was made without all affected parties being present The question arose regarding the correctness of the High Court's findings concerning certain property survey numbers and the validity of a sale deed executed by the appellant considering the historical partition and procedural issues in previous judgments Finally the Supreme Court allowed the appeals It overturned the High Court's findings concerning specific survey numbers and confirmed that these properties rightly belonged to the appellants' share The Court also upheld the sale deed executed by the appellant for one of the survey numbers It clarified that the previous High Court order could not be used against the appellants because it was issued before the partition and without the presence of all affected parties by the plaintiffs having been partly allowed by the High Court the defendant No has challenged the judgment and decree of the High Court before this Court