ACHHIMAN BIBI Vs. ABDUR RAHIM NASKAR

JUDGEMENT

(1.) This appeal is directed against an appellate decree passed in a suit for declaration of title and recovery of possession.

(2.) One Rahamatulla Naskar had two sons, Kamaruddi and Pijoruddi. On a partition between the two brothers, Pijoruddi got the properties now in dispute.

(3.) Pijoruddi had two sons, Taimuddi and Nasaruddi and a daughter Achhiman Bibi. Nasaruddi died during the life time of his father leaving a widow Meherjan and a son Abdur Rahim Naskar. Pijoruddi died in 1338 B. S.