GHEWARWALA JAIN Vs. HANUMAN PRASAD

JUDGEMENT

(1.) THIS revision is directed against order dated 28-11-1977 passed by this Additional District Judge, Sheopur whereby an application submitted by the revision applicant under Section 22 (2) of the Hindu Succession Act, 1956, (Act No. 30 of 1956), (hereinafter referred to as 'the Act'), has been allowed for conversion of the application into a suit with added direction to pay ad valorem court-fees corresponding to the sale price i. e. Rs. 35,000/ -.

(2.) FACTS essential for decision of this revision are as under :-

(3.) THE lower Court framed certain issues. Out of them. Issues Nos. 4, 5 and 7 are as under:-