ALI IDREES Vs. SMT. SHAMSHAD BEGUM AND OTHERS

JUDGEMENT

(1.) The unnumbered appeal, in As (SR) No. 8700 of 2018, is fled before this Court on 15-02-2018, by the first defendant among five defendants, by showing the plaintiffs as respondents 1 and 2 and other defendants as respondents 3 to 6.

(2.) The suit filed by the two plaintiffs against five defendants was for the reliefs of declaration of title and recovery of possession and cancellation of two documents arid for mandatory injunction. The plaintiffs have valued the reliefs for purposes of Court fees and jurisdiction as follows:

(3.) Against trial courts decree and judgment, aggrieved by the first defendant/sole appellant, present unnumbered appeal is filed.