MUNSHI SINGH Vs. EWAZ SINGH

JUDGEMENT

(1.) The plaintiffs-respondents filed a suit for partition of certain property.

(2.) The case for the plaintiffs was that certain houses sought to be partitioned were joint and that the plaintiffs had one-third share therein.

(3.) The defence was that the houses could not be divided as they were their selfacquired property. On the date of the final hearing, that is, 19-1-1948, both the parties agreed to abide by the statement on oath or without oath of Srimati Bitta, sister of plaintiff 1 and defendants 2 and 3 and that they did not desire to produce any other evidence in the case. They further stated that they would not produce any other evidence in the case. They further stated that they would produce Srimati Bitta on a future date to be fixed by the Court. The Court fixed 25-2-1948, as the date for the production of Srimati Bitta in Court and for her statement.