PRAKASH KRISHNA, J. - (1.) HEARD Sri Santosh Kumar, learned counsel lfor the applicants.
(2.) THE present revision is directed against an interlocutory order dated 24-8-1993 passed on application no. 173-C filed in original suit no. 393 of 1991. The applicant is the plaintiff who instituted the aforestated suit for permanent injunction in respect of property no. 1/23, Jauhari Bazar, Agra. The suit was filed on the pleas inter alia that the property in dispute is ancestral property and there has been no partition among the parties. The court below framed the issue to the following effect
(3.) WHETHER the disputed property has not yet been partitioned as stated in the plaint?;