BHANU PRATAP SINGH Vs. MEENA DEVI

JUDGEMENT

(1.) HEARD Sri A.D. Massey, learned counsel for the ,evisionist and learned A.G.A.

(2.) ADMIT . Issue notice.

(3.) LEARNED counsel for the revisionist has argued that Bhanu Pratap Singh -revisionist is a person of unsound mind and the revisionist is lying in the mental hospital but this fact has not been taken into account by the preceding officer, While granting the maintenance allowance, the preceding officer has not taken into account regarding monthly income of the"¢ revisionist. No finding has been recorded that the revisionist is earning from the agricultural land Whether the agricultural land is yielding any income or not no finding has been made in this regard.