PHOOL KANWAR Vs. SHER SINGH

JUDGEMENT

(1.) In the present appeal, the office has pointed out an objection to the effect that the case type as mentioned is not correct.

(2.) An application under Sec. 151 of the Code of Civil Procedure has been preferred on behalf of the appellant with a submission that the said office objection be overruled as the present impugned order has been passed by the District Court in a matter pertaining to Sec. 272 of the Indian Succession Act, 1925 (hereinafter referred to as 'The Act of 1925') and an appeal in terms of Sec. 299 of the Act of 1925 would lie only against the same.

(3.) In the alternate, counsel prayed that if the Court reaches to the conclusion that a revision would lie against the order impugned, the present appeal be directed to be converted into a revision petition.