PYARI BEGAM Vs. HAFIJ MOHAMMAD HAMID

JUDGEMENT

(1.) This is an appeal filed by the defendants against the judgment and decree dated 19.2.1992 passed by Second Additional Judge to the Court of District Judge. Bhopal, in Civil Appeal No. 40 -A of 1988, arising out of judgment and decree dated 7.7.1988 passed by Tenth Civil Judge Class -II. Bhopal, in civil Suit No. 24 -A of 1988.

(2.) THE judgment and decree in this appeal shall also govern the disposal of Second Appeal No. 284/92 as the facts involved in this appeal are similar to those arising in that appeal. This Court has framed identical questions of law in both these appeals and the counsel for the parties advanced common arguments in both these appeals.

(3.) YUSUF Khan defended the suit by stating that Naziran Bi was not his landlady. He claimed that Naziran Bi did not get the suit house by the aforesaid will. After the death of his original landlord. Abdul Rahim, his sons Abdul Azeez and Abdul Shakoor inherited his property and they became his landlords. They sold the suit house of Rafiq Mohmmad Khan on 2.3.1968. Rafiq Mohammad Khan was, therefore, his landlord.