ABDUL SATTAR Vs. MOHAMMAD ZAHOOR

JUDGEMENT

(1.) This appeal by the plaintiff-arises out of a suit for partition between two brothers which has been decreed in part only in respect of immovable properties.

(2.) Only two points have been raised by Mr. Sarwar AH. for the appellant in this court, namely, (1) that the appellant should have been allowed half of the cost incurred On repairs and electric installations of the house in Mahalla Kashmiri Khthi, and, (2) that the trial Court has acted illegally in not awarding costs of the suit to the appellant.

(3.) As the findings of the court below on other points have not been challenged and the appeal in respect of the moveable properties has been given up, it is not necessary to refer to any other fact.