HAMIDA ABDUL HAMID Vs. NURULHODA AHMED

JUDGEMENT

(1.) HEARD Mr.Ketkar, the learned counsel for the Petitioner.

(2.) THE Petitioners sought to put up the case that they became owner of the suit house by virtue of gift-deed (Exhibit-41) and sale-deed (Exhibit-42). The appellate court upon consideration of the said documents produced on record and oral evidence reached the conclusion that said gift-deed and sale-deed do not appear to relate to the disputed property and on the basis of Ex.41 and 42, the Petitioners cannot be said to have become owners. The appeal court held thus:

(3.) WRIT petition accordingly has no merit and is dismissed in limine.