LAWS(MAD)-2017-3-174

SHAHIDA BEGUM Vs. RAMIZA BI & OTHERS

Decided On March 16, 2017
SHAHIDA BEGUM Appellant
V/S
Ramiza Bi And Others Respondents

JUDGEMENT

(1.) The suit is filed for preliminary decree for partition and separate possession of the plaintiffs 7/72 share in the suit properties.

(2.) The brief facts of the case of the plaintiff are as follows:

(3.) Brief contentions of the written statement filed by the defendant: