MAHEBOOBSAB BURANSAB Vs. MOHADINSAB MAHEBOOBSAB

JUDGEMENT

(1.) This appeal is by the plaintiffs against the judgment and decree of the trial Court, which has dismissed the suit for enforcement of pre-emptive right under Mahomedan Law.

(2.) For the purpose of convenience, the parties are referred to as they are referred to in the original suit.

(3.) The subject-matter of the suit is property bearing CTS Nos. 700 and 701 situated at Ward No. II of Bijapur City, located towards South by property bearing CTS Nos. 702 and 704, Ward No. II of Bijapur City. Plaintiffs 1 to 3 are owners of CTS No. 702. Ward No. II of Bijapur City. They are in peaceful possession and enjoyment of their respective properties.