NAZYEEMA Vs. MYDEEN BATCHA

JUDGEMENT

(1.) This second appeal has been filed by the appellant/plaintiff challenging the judgment and decree passed by the first appellate Court in A.S. No. 5 of 2015, whereby and whereunder the first appellate Court reversed the judgment and decree passed by the trial Court, thereby dismissed the suit.

(2.) For better appreciation and understanding, the parties are referred to as per their in rank in the suit.

(3.) The brief facts of the case of the plaintiff/wife are as follows: