PANDIT CHAND Vs. PANDIT OM PRAKASH

JUDGEMENT

(1.) This appeal is by certificate from the judgment dated 9 May 1966 of the High Court of Allahabad.

(2.) Reoti Saran filed a suit for partition of immovabel properties consisting of shops, houses and vacant lands. He claimed one third share in the properties. The claim was contested by defendants Nos. 1 and 2 who are the sons of Gaya Prasad.

(3.) The principal question was whether Reoti Saran had relinquished his share by two deeds of relinquishment made in the year 1922. The trial Court accepted the defence and came to the conclusion that Reoti Saran had relinquished his share. The trial Court therefore dismissed the suit.