SOBHAG MAL Vs. SHANTILAL AND ANR.

JUDGEMENT

(1.) AGAINST the order passed on an application under order 6 Rule 5 of the Code of Civil Procedure, the present revision has been filed.

(2.) COUNSEL for the petitioner stated that as the facts and details of the partition between the petitioner and the respondents have not been clearly and cogently given, the petitioner is entitled to know about the details of the same. His argument was that the respondents had vaguely, asserted about the partition in the family. Without being given the year or month of the same, it is not possible for the petitioner to pin it down.

(3.) THE revision is, therefore, dismissed.