PUTI BIBI Vs. JALIL SHAIKH AND OTHERS

JUDGEMENT

(1.) This is a second appeal against the judgment of affirmance.

(2.) Abul Sk. was the father of Khalil Sk, since deceased, and Jalil Sk. In 1953 plot nos. 1328, 1374 and 1374/1456 were purchased from Arjumunessa Bibi by a registered kobala. The kobala has been marked as exhibit-1.

(3.) Admittedly, the property was acquired in the names of Khalil Sk, since deceased, and Jalil Sk. They were minors and they had no independent income whatsoever. They were dependent on their father inasmuch as at the relevant point of time, their ages were about 9 or 10 years.