GHULAM QADIR WANI Vs. SHAH MALI

JUDGEMENT

(1.) Application for withdrawal of the suit has earned dismissal, aggrieved thereof instant Revision petition has been filed.

(2.) The bone of contention in between the parties, is land measuring 11 kanal-5 marlas covered by Survey Nos. 185(3 kanal 1 marlas), 918/355 (3 kanal-13 marlas), 767(4 kanal-7 marlas) & 768 (4 marlas) and half of residential house situated at village Daraw Frestwari, Tehsil Baramulla (hereinafter referred to as suit property) which actually was owned by one Gani Wani s/o Ahad Wani.

(3.) Said Gani Wani has died issueless, Petitioners (hereinafter referred to as Plaintiffs) claim to be his legal heirs and in that capacity claimed to be in possession of the suit property.