SHAMSHAD BEGUM Vs. HUMAYUN SHARIEFF

JUDGEMENT

(1.) This appeal by appellant/defendant No.1 arises out of the judgment in OS No.11/2005 passed by learned XLIII Additional City Civil and Sessions Judge (CCH-44) Bangalore, dtd. 6/2/2015.

(2.) The parties would be referred to as per their rank before the trial Court for the sake of convenience.

(3.) The factual matrix of the case is as below: Plaintiff Nos.1 and 2 are the brother and sister of defendant Nos.1 and 2 and children of Jabbar Sharieff.