- An applic-ation for partition shall contain the prescribed particulars and shall be accompanied by a certified copy of the annual register of estate holders and by any other documents on which the claim for partition is based and may be presented by one or jointly by two or more of the recorded co-sharers of an estate :Provided that when any share is in possession of a mortgagee no application of partition by either mortgagor or mortgagee shall be entertained unless both have joined in such application or unless either. of them has been made the opposite party thereto.
