RAFIQA BEGUM Vs. SARWA BEGUM

JUDGEMENT

(1.) This revision arises against the order dtd. 17/12/2016 passed by the learned Sub-Judge, Sopore in a suit titled Mst. Sarwa Begum and ors vs. Mst. Rafiqa Begum and others by virtue of which application filed by the petitioners under Order VII Rule 11 of the CPC has been dismissed.

(2.) Briefly stated the facts giving rise to the filing of the present Revision are that the plaintiffs filed a suit claiming the following reliefs;

(3.) In this petition, the parties will be referred to as per their respective positions in the suit that is petitioners as defendants and respondents as plaintiffs.