SYED JALAL Vs. SYED REHMAN

JUDGEMENT

(1.) Captioned appeal is by the unsuccessful plaintiffs challenging the judgment and decree rendered in O.S.No.26874/2010 wherein plaintiffs' suit seeking declaration, partition and separate possession of the suit schedule property is dismissed by the trial Court.

(2.) For the sake of convenience the parties are referred to as per their rank before the trial Court.

(3.) The facts of the case are as under: