MAHENDRAPAL Vs. SOMPAL

JUDGEMENT

(1.) RAM Janam Singh, Member. This is Revision filed by Mahendrapal against the order dated 16-2-1999 passed by U. P. Ziladhikari Chandausi District Moradabad in suit No. 221/157/56/96 under Section 176, Z. A. & L. R. Act. The trial Court determined the shares of the parties. On 24-2-1984 Lekhpal submitted the Qurras. Sompal filed objection against the Qurras stating therein that Qurras were not in accordance with the provisions of law. He submitted that the name of Mahendrapal has wrongly been entered over Gata Nos. 114-B, 419 and 29-B and as such Qurras submitted by Lekhpal were not fit to accepted. The trial Court directed that Qurras prepared by the Lekhpal were not correct and hence rejected the same. As a result of this order Qurras would now he prepared afresh. The present revision has been filed against this order.

(2.) I have heard the learned Counsel for the revisionist and seen the judgment of the Court below.