MOHD QAMRUZAMA FIRDAUSI Vs. MOHD YASIN

JUDGEMENT

(1.) Plaintiffs-respondents 1 and 2 filed Title Suit No. 60 of 1974 against defendants-appellant and others for declaration of title and for further declaration that order dated 6-12-1973, passed by special Officer, Bhagalpur Municipality was null and void and not binding on them, which was decreed holding that plaintiffs' got indifisible title and the aforesaid order dated 6-12-1973 was illegal and not binding on them. Defendant No. 1 preferred Title Appeal No. 53 of 1980 against trial Court's decree, which has been dismissed and trial Court's decree was affirmed.

(2.) By registered sale-deed dated 14-11-1960, Ext. 4/A, the original owner Mostt. Aisa transferred the suit land to defendant No. 1, who was a minor under the guardianship of his father, Md. Allauddin, defendant No. 2.

(3.) By registered sale-deed dated 3-4-1973, Ext. 4, defendant No. 2 claiming himself to be the real owner and defendant No. 1 as mere benamidar transferred the suit property to the plaintiffs.