NAZRULLA KHAN Vs. BIFATHIMA

JUDGEMENT

(1.) This matter is listed for admission.

(2.) Heard the learned counsel for appellant.

(3.) Learned counsel for appellant would vehemently contend that both the Trial Court as well as First Appellate Courts have committed an error in giving finding with regard to the plaintiff Nos.1 to 3 are the legal heirs of deceased Ismail Sab and also committed an error in coming to the conclusion that defendant Nos.1 to 3 have no relationship whatsoever nature in Ismail Sab.