https://sclaw.in/2023/07/11/suit-for-partition-a-simple-suit-for-partition-cannot-be-binding-on-third-parties-no-party-to-a-suit-for-partition-even-by-way-of-compromise-can-acquire-any-title-to-any-specific-item-of-propert/
Suit for partition - A simple suit for partition cannot be binding on third parties - No party to a suit for partition, even by way of compromise, can acquire any title to any specific item of property or any particular portion of a specific property, if such a compromise is struck only with a few parties to the suit.