MIRZA SAJJAD HUSSAIN Vs. BAYAN BAI WAKF

JUDGEMENT

(1.) Challenging the legality and the correctness of the Judgment & decree passed in O.S. No. 15908/2001 dated 3rd October, 2009 by the IV Additional City Civil & Sessions Judge, Mayo Hall Unit, Bangalore is called in question in this appeal. Heard the learned counsel appearing for the parties. The facts leading to this appeal are as hereunder:-

(2.) Based on the above pleadings the following issues were framed by the Court.

(3.) The Judgment & decree of the trial Court is called in question in this appeal.