ANIKA BI Vs. ANEES AHMAD SIDDIQUI

JUDGEMENT

(1.) THIS is plaintiff's appeal under Section 96, C. P. C. against, judgment and decree by which her suit for declaration that she is the owner of the house in dispute and for permanent injunction for restraining the defendants from interfering with her possession has been dismissed.

(2.) IT is not in dispute that Mustaq Ahmad was owner of House No. 42 situated near Old Imambada, Lakherapura, Bhopal as per boundaries shown in para 1 of the plaint. The house in dispute is in occupation of two tenants.

(3.) THE plaintiffs case is that her husband Mustaq Ahmad had given the house in dispute to her in lieu of her dower and she became the owner of this house. She has further pleaded that two tenants living in this house are her tenants. In the alternative she has pleaded to have acquired title to the house by adverse possession.