CHHAGANLAL Vs. MADANLAL

JUDGEMENT

(1.) THIS is a suit brought by plaintiff Madanlal claiming partition of certain items of what he alleges to be joint family property and delivery to him of the half share therein. The suit was against two of his brothers Chhaganlal and Ramlal.

(2.) THE suit was resisted and one of the contentions was as regards the joint character of house tearing Municipal No. 3992/2 (present No. 4/1633) in Mohalla Gopal Mandir Chowk, Ujjain.

(3.) THE present revision petition is directed against the order dealing with the question of objection regarding the admissibility on the ground of non -registration. This order is dated 8 -8 -1959.