KHURSHEED AHMED Vs. M A SALEEM

JUDGEMENT

(1.) THIS is the plaintiff's Second Appeal against the concurrent findings of fact arrived at by both the Courts below.

(2.) THE appellant herein filed a suit for declaration in respect of the residential house and for consequential relief of injunction. He claimed ownership of the suit house based on the oral hiba (gift) stated to have been made by the deceased Saleem (original defendant No.l) on 6.5.2006. Both the Courts below on evaluation of the material on record have concurrently concluded that there is no delivery of possession in favour of the plaintiff and that therefore hiba is not proved.