- (1.)THIS is a revision petition against the order of Sub Judge dated 4. 2 1992 whereby the permission to amend the plaint was granted.
(2.)THE plaintiff filed suit against the defendant for possession of half share of the property as detailed in the heading of the plaint by partition on the allegation that he is the son of Pandit Harivansh Lal. It was further averred that Rikhi Ram died on 4. 1. 1977 leaving behind the defendant as a legal heir. Rulia Ram bad two sons-Harivansh Lal and Rikhi Ram. Harivansh Lal died long ago and Shrimati Santo widow of Pandit Rulia Ram, grand mother of the plaintiff and defendants executed a Will in favour of the plaintiff on 22. 12. 1957. As per Will, she be-queathed that the plaintiff will become the owner, to the extent of 1/2 share in the immovable property as well as in the currency notes and other gold and silver rupees.
(3.)DEFENDANTS put in appearance, filed written statement, controverted all the main allegations of the plaintiff and further pleaded that the suit is not maintainable in the present form. It was further aver-red that the plaintiff has got no locus standi to file the present suit and other legal objections were taken.