ABDUS SAMAD Vs. MAJITAN BIBI

JUDGEMENT

(1.) This appeal is directed against an appellate decree affirming the decree passed by a learned Munsiff.

(2.) The property in dispute belonged to two persons, Majitan Bibi, defendant No. 1, who was said to have two annas share and Noor Mahammed, a resident of Mandalay, in Burma, who was said to have fourteen annas share.

(3.) In the year 1940, Noor Mahammed executed a power-of-attorney (Exhibit 3) in favour of one Abdul Hamid, authorising the latter to sell and dispose of the former's properties, to sign deeds of transfer on his behalf and to present such document for registration.