ADAM UMMA Vs. MAMMU MAMMAD

JUDGEMENT

(1.) This is an appeal by the plaintiff against the decree and judgment of the learned District Judge of North Malabar confirming the decree of the Trial Court in certain respects and reversing the Trial Court's decree in certain other respects.

(2.) This appeal is one of the several cases that has come up to the courts as between the members of the family of Soopi Haji or as between persons claiming title under one or other of the members of the family of Soopi Haji.

(3.) The circumstances which led up to the present litigation are as follow: