SAKAL DEO Vs. MADHAYEE

JUDGEMENT

(1.) The facts are : Madhayee institutes a law suit under Sec. 176, Z. A and L. R Act in the court of Assistant Collector, First Class. A pedigree illustrates relationship ; on this basis he claims division of shares of other recorded co-tenants in the joint holding.

(2.) On 25-6-1990 defendants 1 to 3 join a contest disputing the allocation of shares as set forth.

(3.) On 22-2-1991 defendants motion of amendment in pleading varying the shares put forth in their written statement. Also that some area is no longer held bearing the character of land because of constructions. On 5-3-1991 plaintiff Madhayees objection against proposed amendment. On 26-3-1991 trial court enters an order dismissing the amendment motion dated 22-2-1990. A revision by Sakal Deos is dismissed or 8-4-1993. So a revision here.