RAZIA BEGAUM Vs. ABDUL KHADAR

JUDGEMENT

(1.) THESE two appeals arise from the Judgment dated 28. 1. 2002 rendered in R. A. No. 12 of 1999 on the file of the court of the I Additional District Judge, Dharwad at Hubli.

(2.) THE appeal itself was by the Defendant No. 3 in the suit in OS No. 224 of 1996 on the file of the court of the Additional Civil Judge [sr. Dn. ,] Hubli at Hubli which was a suit for a share in the properties of one Haji Khan Gadagkar filed by his wife and first son as plaintiffs 1 and 2 respectively, impleading the second son as Defendant No. 1, his wife as Defendant No. 2 and widow of predeceased son of 1st plaintiff and predeceased brother of 2nd plaintiff as Defendant No. 3.

(3.) THE relationship amongst the parties to the suit is as under. Haji Khan Gadagkar (dial) + wife Smt. Hajjima (1st Plaintiff)