PREMIBAI Vs. PARWATIBAI

JUDGEMENT

(1.) THIS revision petition has been filed by the petitioner-plaintiff against an order passed by the Additional District Judge, Indore dated 7-4-1976.

(2.) IT appears that the plaintiff filed the present suit for partition and separate possession claiming one-fourth share in the property. According to the plaintiff in para. 13 of the plaint she valued the claim at Rs. 18,500/ -.

(3.) IN the written statement plea was raised that the valuation of the property is shown less but it was also contended that the plaintiff will not be entitled to one fourth share.