MILAPCHAND Vs. GULABCHAND

JUDGEMENT

(1.) THIS is an application under Order 47 Rule 1 to review the decree of this Court dated 28 -2 -1955. Madh -B LJ 1955 HCR 747. The main ground pressed before us is that the parties are governed by Jain Law. It appears that in the trial Court the Defendant Milapchand had taken the plea that by a custom prevalent among the Jains, the adopted son takes equal share with the natural son. The trial Court found that the custom set up by the Defendant was not proved. The trial Court passed a preliminary decree.

(2.) THIS review -application, therefore, has no force. Accordingly it is rejected.