ILIYAS AND ORS. Vs. AKBARI BIBI AND ORS.

JUDGEMENT

(1.) The appeal is against the order of first appellate court in Civil Appeal No.17-A/2002 delivered on 31/07/2002 whereby the judgment and decree of the trial court in Civil Suit No.22-A/99 passed on 14/01/2000 was reversed.

(2.) This second appeal was admitted on the following substantial question of law:-

(3.) The appeal is against the order of first appellate court in Civil Appeal No.17-A/2002 delivered on 31/07/2002 whereby the judgment and decree of the trial court in Civil Suit No.22-A/99 passed on 14/01/2000 was reversed.