NASIRUDDIN MIAN ALIAS NASIRUDDIN Vs. ALIJAN MIAN

JUDGEMENT

(1.) In this second appeal the defendant is the appellant and the impugned judgment is a judgment of reversal.

(2.) By reason of the impugned judgment the learned lower appellate court has set aside the judgment of the trial court whereby and whereunder the said learned Court dismissed the plaintiffs respondents' suit. The plaintiffs-respondents filed a suit for partition claiming l/3rd share in the lands described in Schedules A and B appended to the piaiat.

(3.) In view of the order proposed to be passed by me I am not noticing the facts of the case herein as the facts of the case have been taken notice of in details by the learned Courts below.