PANCHAM LAL Vs. MUHAMMAD YAQUB KHAN

JUDGEMENT

(1.) I do not think I should interfere in this case in revision. Certain minors brought a suit for recovery of a certain property on the strength of a deed of gift alleged to have been executed by their mother; who is said to be still alive, in their favour. The deed of gift was a registered document. But the learned Munsif returned it because a marginal witness had not been called to prove it. The executant of the deed was a Muhammaden and the registration was enough to give it validity. The document had been proved otherwise than by the examination of a marginal witness. A further question was whether the father who executed the document on behalf of his wife had an authority. There was a mutation of names in favour of the minors. It was really a question of technicality on which the suit of the plaintiffs failed because the power of attorney had not been filed. In the circumstances, I am not in a position to say-that the Judge, in allowing the plaintiffs to withdraw their suit, acted without jurisdiction. He may have committed an error of judgment and even of that I am not quite sure.

(2.) THE petition is dismissed with costs which will include Counsel's fees in this Court on the higher scale.