S.B. Sinha, J. - (1.) Leave granted.
(2.) Effect of a statement made by a counsel on the merit of a lis is in question in this appeal which arises out of a judgment and order dated 28.7.2008 passed by a Division Bench of the Delhi High Court dismissing an appeal from a judgment and order dated 20.7.2007 passed by learned Single Judge of the said Court.
(3.) Parties hereto were members of a joint family.;