FATHIMA BI Vs. MAIMUNNISSA

JUDGEMENT

(1.) HEARD learned counsel for the appellant and the respondents.

(2.) THE appellant was the first defendant before the Trial Court.

(3.) IT was the plaintiff's case that she was the daughter of Mariyambi. Mariyambi was initially married to one Sulaiman Sahab and they had a daughter Ameerbi. Ameerbi died in 1959. She predeceased her mother. However, she was married and had five children namely defendant Nos.1 to 5.