AYISHA BIBI Vs. ABDUL RAHIM,

JUDGEMENT

(1.) Ayisha Bibi, the appellant is the first defendant in the suit. Abdul Rahim and Habibunisa, the respondents 1 and 2, are the plaintiffs.

(2.) The plaintiffs filed the suit for setting aside the judgement and decree passed in O.S. No.472 of 1969, and for partition and possession. Though the suit was dismissed by the trial Court, in the appeal filed by the plaintiffs, the lower appellate Court decreed the suit. Hence the second appeal by the first defendant.

(3.) The case of the plaintiffs is as follows: -