CHANDGI RAM Vs. JANARDHAN AND ORS.

JUDGEMENT

(1.) This revision is against the order dated 05.2.2001 by which application filed under Section 152 of CPC by the petitioner has been dismissed. In short, Civil Suit No. 518 of 1986 was filed by Janardhan son of Man Singh and Mangat Ram son of Sundra Ram against Chandgi Ram and others, for seeking declaration that they are entitled to inherit the estate of Beg Raj deceased to the extent of their shares in the land described in the plaint.

(2.) During the pendency of the suit, plaintiff No. 1 namely Janardhan suffered a statement withdrawing his name vide order dated 04.11.1992.

(3.) The trial Court vide its judgment and decree dated 28.10.1996 held the other plaintiff, namely Mangat Ram to be entitled to inherit the estate of Beg Raj to the extent of his share alongwith other legal heirs.