SMT. ANWARI BEGUM Vs. SIRAZUDDIN QURESHI

JUDGEMENT

(1.) The plaintiff filed a suit for mandatory and permanent injunction against the defendant/her own sister.

(2.) The trial Court by its judgment and decree dated 28.10.2014 held that the suit house is owned by the plaintiff constructed from his own earning, the suit filed is within limitation and the plaintiff is entitled for possession holding the defendant to be licensee.

(3.) Against which, the defendant preferred the first appeal before the First Appellate Court, which was dismissed by the First Appellate Court vide judgment and decree impugned.