SHEIKH MUMTAZ AHMED Vs. RANA KHURSHEED & ORS.

JUDGEMENT

(1.) THIS appeal impugns the judgment and decree dated 12th March, 1991 of the learned Additional District Judge (ADJ) decreeing the suit filed by the respondent No. 1 against the appellant and the respondents No. 2 to 7, for rendition of accounts and for recovery of her share of rent/benefit/income from property XIV/1105 -1134 (old) and 908 -923, 1327 -1345 (new), known as Star Building, Kutab Road, Delhi. The appeal was admitted for hearing and vide order dated 13th July, 1999 which was made absolute during the pendency of the appeal on 24th July, 2001, passing of the final decree was stayed.

(2.) NONE of the respondents have appeared. After hearing the counsel for the appellant on 17th July, 2013, the appeal was posted for today with notation in the cause list of 'notice of default to counsel for the respondents', Inspite thereof none has appeared for the respondents. The counsel for the appellant has been heard further and has also handed over written submissions with copies of the judgments/provisions relied upon.

(3.) DIFFERENT written statements were filed by different defendants taking various defences in law and on merits pleading that the Wakf was for the benefit only of the male members of the family and not for the daughters of the family.