MOHD HABIB MOHD ISHAOUE Vs. ABDUL AZIZ

JUDGEMENT

(1.) This second appeal is filed by the plaintiff who was unsuccessful in both the courts below. The parties shall hereinafter be referred to as plaintiff and defendants.

(2.) The facts giving rise to the appeal are as follows -

(3.) The defendants filed their written statement and admitted the relationship. The main contention of the defendants is that they have contributed towards the consideration of the suit property from their own earnings as well as after sale of certain ornaments left behind by their father. They deny that the plaintiff is the sole owner of the property. The defendants, therefore, contended that they are the owners of the suit property and the plaintiff has no right to evict them.