LAWS(MPH)-1960-9-49

RADHIBAI SHALIGRAM Vs. DHANNALAL GANGARAM

Decided On September 05, 1960
Radhibai Shaligram Appellant
V/S
Dhannalal Gangaram Respondents

JUDGEMENT

(1.) CIRCUMSTANCES giving rise to the present petition for revision are as follows.

(2.) ONE Gangaram had three sons Shivlalsa, Kalusa and Dhannalalsa. Shivlalsa had two wives Zhumakbai and Shakarbai and also a daughter named Radhabai through the latter. Kalusa's son is Bhilchand.

(3.) RELIEF of permanent injunction was also asked for. This suit was initially filed in the Court of Maheshwar and bore No. 250 of 1954. Later it was returned for presentation to proper Court and was filed there. This was No. 22 of 1955. During the pendency of that suit Zumakabai died. No steps were taken to bring on record her legal representatives and the suit consequently was held to have abated. Appeal preferred against that decision was dismissed.