PUSHPENDRA SINGH BHATI,J. - (1.) This writ petition under Articles 226 and 227 of the Constitution of India has been preferred claiming the following reliefs: "A] By an appropriate writ, order or direction, the order impugned dated 22.02.2018 (Annex.3) may kindly be quashed and set aside. B] By an appropriate writ, order or direction, the application of the non-petitioner dated 20.02.2018 may kindly be dismissed. C] Any other appropriate order or relief, which this Hon'ble Court may deem just and proper in the facts and circumstances of the case, may kindly also be passed in favour of the humble petitioner."
(2.) The petitioner/plaintiff instituted a suit for partition and permanent injunction against the respondent/defendant with the averment that his ancestor Duli Chand died about nine years back, and after his death, there was a Joint Hindu Family, which was having certain properties situated at Village Satpura, Tehsil and District Chittorgarh.
(3.) The bone of contention in the present petition is allowing of an application of the respondent/defendant by the learned court below vide the impugned order dated 22.02.2018, whereby the learned court below has permitted the evidence of Kanhaiya Lal, Mithu Lal and Mohan Lal to be recorded.;