JOHN Vs. BADRUL HASAN

JUDGEMENT

(1.) Challenge in this second appeal is to the judgment and decree dated 20-9-85 passed by Second Additional District Judge, Bilaspur in Civil Appeal No. 24-A/1982 affirming the judgment and decree of dismissal of suit dated 22-3-82 passed by First Civil Judge Class 2, Bilaspur in Civil Suit No. 17-A/82, where by learned First Civil Judge, Class 2, Bilaspur has dismissed a suit for possession of the suit land (house).

(2.) The present second appeal is admitted for consideration on following substantial question of law :-

(3.) As per pleading of the parties original appellant alleged since deceased, represented through his heirs was Christian and as per his claim he was married to Mst. Mahmooda one Muslim woman but both the Courts below dismissed the claim that Mst. Mahmooda was his legally wedded wife.