ABDUL JABBAR @ AMEER Vs. HABEEB PASHA

JUDGEMENT

(1.) The order dated 10.11.2011 passed in Review Petition No.1/11 arising out of R.A.28/10 passed by the Civil Judge (Senior Divn.), Sira, is called in question.

(2.) Appellants were the respondents in Review Petition No.1/11 and also in R.A.28/10 which was pending on the file of the said court. The respondent herein was the sole appellant in the said appeal filed under Section 96, C.P.C. and sole plaintiff in a case in O.S.177/06 which was pending on the file of Civil Judge (Junior Divn.), Sira. Respondents herein were defendants in the said suit. Parties will be referred to as plaintiffs and defendants as per their ranking in the original suit.

(3.) The plaintiff-Habeeb Pasha chose to file a suit for the relief of declaration that he is the absolute owner of 'A' schedule property and for possession of 'B' schedule property. The said suit was contested by the defendants on various grounds and on the basis of pleadings of the parties, the following issues came to be framed: