MD ALIUDDIN FAROOQUI Vs. MOHD KARAMATH HUSSAIN

JUDGEMENT

(1.) Heard the learned Counsel for both the parties and perused the record.

(2.) Since mere is no decided case on the present issue, we have considered the issue elaborately and the following judgment is rendered.

(3.) The judgment and decree of the Subordinate Judge at Sangareddy in O.S. No.45 of 1982 passed on 31-8-1987 dismissing the suit for partition, the plaintiffs in the suit filed this appeal.