AYEESHA BIBI Vs. S MOHAMED IBRAHIM

JUDGEMENT

(1.) The plaintiffs are the appellants herein. Having lost before both the Courts below, they have filed this second appeal.

(2.) The appellants, as plaintiffs, filed the suit for declaration, partition and separate possession of their share in 'A', 'B' and 'C' schedule properties and for other reliefs.

(3.) According to the plaintiffs, originally one Mohammed Meeran Rowther filed a suit in O.S. No.39 of 1958 for partition and separate possession. On 9-10-1964, a preliminary decree was passed, whereunder, it was declared that the said Mohammed Meeran Rowther would be entitled to 1/5 share in all the suit properties, namely, 'A', 'B' and 'C' schedule properties.