MARIAM BIBI Vs. RACHMAN ALI

JUDGEMENT

(1.) This is a second appeal.

(2.) It is seen that during pendency of the appeal a petition was filed, (Misc. Case No. 146/2001) praying for substitution of the legal heirs of the appellant-defendant No. 1 Abdul Ali, but no order was passed. The memo of appeal would stand corrected accordingly by substituting the names of Mariam Bibi and Jamlruddin, in place of appellant No. 1, as appellants No. 1 (a) and 1 (b).

(3.) The appellants have challenged the concurrent findings of the two Courts below and the substantial question of law which was framed by this Court goes as follows :