KASHI MIAN AND ORS. Vs. BASIR AND ORS.

JUDGEMENT

(1.) THIS second appeal has been filed by plaintiffs -appellants after losing before both the learned courts below.

(2.) THE instant matter arises out of Title Suit No. 127 of 1966 which was filed by the appellants for partition of their 14 annas share in the suit property, fully described in Schedule -3 of the plaint.

(3.) DURING the pendency of the suit defendant No. 1, Amanati, died issueless and hence her name was expunged. During the pendency of the Title Appeal defendant No. 3, Hasanbandi also died and her heirs were substituted. Defendant No. 4, Mokhtar Mian was a transferee from the original defendant No. 1. Defendants No. 5 and 6 were the purchaser from defendant No. 4.