GHULAM MUSTAFA Vs. BIBI ZINAT FATMA AND OTHERS

JUDGEMENT

(1.) The instant appeal under Clause 10 of the Letters Patent of the High Court of Judicature at Patna has been preferred against the judgment dated 25.06.1998, passed by learned Single Judge in First Appeal No. 785 of 1977, heard analogous with First Appeal No.791 of 1977, affirming the judgment and decree, dated 25.06.1977, passed by Shri Jugal Kishore Prasad, 3rd Additional Sub-Judge, Arrah, in Title Suit no. 89 of 1970 / 188 of 1974, whereby the suit has been decreed against the contesting defendants.

(2.) The plaintiffs, who are respondents 1st set, tiled Title suit no. 89 of 1970 claiming the following reliefs:

(3.) The appellant in this appeal is defendant no.4 in the suit. Respondent no.3 and her father are defendant Nos. 1 and 2, and respondent no.4, Bibi Asma Khatoon, is defendant no.3. The husband of respondent no.5, namely, late Abdul Rashid, was defendant no.5 in the suit.