K. SHEIK AHAMED Vs. HASANABBA

JUDGEMENT

(1.) This matter is listed for admission and I have heard learned counsel for the appellant.

(2.) This appeal is filed against the concurrent finding of the Trial Court and the First Appellate Court.

(3.) The factual matrix of the case of the plaintiff while seeking the relief of partition and separate possession is that plaintiff had filed the suit against the defendants for 2/3rd share in the suit schedule property by metes and bounds as per Muslim Law. The plaintiff and defendants belong to Muslim Community and hence, the parties are bound by Mohammedan Personal Law and also contend that suit schedule properties are the family properties of the plaintiff and the defendants and the plaintiff has the share in the suit schedule properties as per Law of inheritance in Mohammedan and also entitled for 2/3rd share in the suit schedule properties.