ABIDA BEGUM Vs. MAHEMUDA BEGUM

JUDGEMENT

(1.) The defendant Nos.2 and 3/purchasers have filed the present review petition to review the order dated 20.10.2010 made in RSA No.3077/2006 connected with RSA Crob.No.7/2007 on the file of the learned Single Judge of this Court dismissing the appeal as well as cross objection.

(2.) Brief facts of the case are:

(3.) Defendant No.1 filed written statement contending that late Imamuddin had got share from the Matruka properties of his father in a partition between his brothers. She further contended that in the said partition, late Imamuddin inherited two lands bearing Sy.No.67 measuring 27 acres 3 guntas and Sy.No.97 measuring 22 acres 4 guntas situated at Jewargi (B) village. The said Imamuddin had not inherited any house or residential properties and he was expired leaving behind his legal heirs who were parties to the suit etc. Therefore, sought for dismissal of the suit.