YASIN IMAMBHAI SHAIKH Vs. HAJARABI

JUDGEMENT

(1.) The appellants herein are the heirs of one Yasin Imambhai Shaikh, who was the original plaintiff in Regular Civil Suit No. 188 of 1971 on the file of the Court of the Civil Judge, (Junior Division), at Kopergaon. The said suit having been decreed, and appeal came to be preferred being Regular Civil Appeal No. 250 of 1975 on the file of the Extra Assistant Judge, Ahmednagar. The appeal was prosecuted by the heirs of the said Yasin lmambhai Shaikh, who are the present appellants. The said Appeal was however dismissed on 15th of March, 1978. Being aggrieved by the said order and judgments the appellants have filed the present appeal.

(2.) The facts that give rise to this appeal are that one Yasin Imambhai Shaikh filed a suit against the respondents being Regular Civil Suit No. 188 of 1971 in the Court of the Civil Judge (Junior Division) Kopergaon. In this suit the said Yasin Imambhai Shaikh alleged that one Mariyambi died leaving behind her a Will. That under the Will the said Yasin Imambhai Shaikh was entitled to 1/3 of the property and of which he was in possession. That the other heirs being the respondents were trying to interfere with his possession. That he Yasin Imambhai Shaikh hence sought an injunction to restrain the respondents from interfering or disturbing his possession of that portion of the property bequeathed to him. In the alternative, the said Yasin Imambhai Shaikh contended that should it be found that he was not in de facto possession of the property, then the property should be carved out in accordance with the Will and he Yasin Imambhai Shaikh be given possession of that portion of the property which was bequeathed to him. The respondents contested the suit. By an order and judgment dated the 27th June, 1975, the learned trial Judge dismissed the suit. Being aggrieved by the same, an appeal came to be preferred which was presented by the heirs of the said Yasin Imambhai Shaikh and who are the appellants in this Second Appeal. By an order and judgment dated the 15th of March, 1978, the learned Extra Assistant Judge dismissed the/appellants appeal. Hence this Second Appeal.

(3.) At the hearing of this matter, Mr. Kulkarni argued that in so far as the Will is concerned the Will is that of a Mohamedan lady. That the Mohamedan law does not require the Will to be attested. That in this case there is the evidence of two witnesses who state that they had attested the Will. But nonetheless, their evidence goes to show that Mariyambi, the deceased had not affixed her thumb-impression in their presence. But in view of the fact that this is a Will by a Mahomedan lady, this is of no moment.