- (1.) Leave granted.
(2.) One Nonelal (died in the year 1951) was owner of house property No.25 and 26, Lordganj, Jabalpur. He left behind three legal heirs, namely, Naval Kishore, Sunderlal and Surkhi Chand. Surkhi Chand son of Nonelal died in the year 1972.
(3.) The appellant is the son of Surkhi Chand. He had filed a suit for partition. During the pendency of the suit, on 7th August, 1979 another legal heir of Nonelal, namely, Naval Kishore sold one-third (1/3rd) share of the suit property to the present respondents Nos. 1 and 2 who were in occupation of the suit property as tenants from the year 1966-1967.;