ZAIBUNNISSA BEGUM Vs. HASEENA BEGUM

JUDGEMENT

(1.) The appeal suits are filed against the common judgment and decree dated 20.03.2012, passed in O.S.No.9282 of 2010 and O.S.No.842 of 2011. In both the suits the appellants are the plaintiffs.

(2.) O.S.No.9282 of 2010 was instituted for partition and separate possession of the plaintiff's 7/112th share in the suit schedule property directing the defendants to pay a sum of Rs.56,250/- towards past mesne profits and also to pay future mesne profits per month from the date of filing of the suit till the date of delivery of possession and for costs.

(3.) O.S.No.842 of 2011 was filed by the first appellant as well as the appellants 2 and 3 for preliminary decree for partition and separate possession of the plaintiff's half share in the suit schedule properties by metes and bounds, directing the defendants to pay a sum of Rs.1,20,000/- towards past mesne profits and also to pay future mesne profits per month from the date of filing of the suit till the date of delivery of possession and for costs.