RUKMANI DEVI Vs. NAND KISHORE

JUDGEMENT

(1.) THE plaintiff appellants in the instant Special Appeal seek to quash the judgment dated January 27, 1986 of the learned Single Judge whereby three Civil First appeal, bearing Nos. 202/1973, 56/1974 and 185/1974 were decided.

(2.) IT is contended on behalf of the appellants that finding of learned Single Judge that family settlement was not compulsorily registrable is erroneous, as terms of family arrangement were reduced into writing in it. The counsel for the respondent Nand Kishore, on the other hand supported the impugned judgment.