LAWS(KAR)-1991-7-35

ELIAX BEGUM Vs. ABDUL HALEEM

Decided On July 30, 1991
ELIAX BEGUM Appellant
V/S
ABDUL HALEEM Respondents

JUDGEMENT

(1.) this is an appeal under order 43, Rule 1 (s) of the Code of Civil Procedure ('the code' for short) and is directed against the order dated September 5, 1990, made on the three interlocutory applications, i.a. nos. 1, ii and iii in o.s. No. 1252/1986, by the learned ii additional city civil judge, city civil court, Bangalore.

(2.) eliax begam (appellant No. 1) and ruhi fareh diba (appellant No. 2) aredefendants nos. 1 (a) and 1 (b) in the trial court. They are the legal representatives of one khaleeq ahamed, implcadcd in the suit as defendant No. 1. Abdul haleem (respondent No. 1) and rafiq ahamed (respondent No. 4) arc plaintiffs nos. 1 and 3 respectively in the trial court. One hameeda begum was plaintiff No. 2. Magdoom hussain (respondent No. 2) and zakir hussain (respondent No. 3) are the legal representatives of hameeda begum. There are in all 47 defendants in the suit including defendant No. 1 khaleeq ahamcd. Defendant nos. 2 lo 47 are not impleaded in the present appeal.

(3.) for the sake of convenience, the appellants and respondents herein would hehe reinafter referred lo as the legal representatives of defendant No. 1 khaleeq ahamed, plaintiff No. 1, legal representatives of plaintiff No. 2 hameeda begum, and plaintiff No. 3 respectively.