MAKBUL ALI Vs. SRIMATI MASNAD BIBI AND OTHERS

JUDGEMENT

(1.) I am of opinion that this appeal must be dismissed with costs. The plaintiff sued for a two-anna share of certain property, under a deed of partition.

(2.) The defendant's case was that the plaintiff had no right under the deed of partition; that the defendant's father was entitled to the whole of the property, and that the Bandhaknama and Solenama adduced in support of plaintiff's case, were collusive deeds.

(3.) Both the lower Courts have given the plaintiff a decree.