MST. ZAIBA AND OTHERS Vs. GHULAM MOHAMMAD LONE

JUDGEMENT

(1.) Instant Civil 1st Appeal is directed against the judgment and decree dated 07.07.2015 passed by the Court of Principal District Judge, Budgam.

(2.) The respondent (hereinafter referred to as the plaintiff) filed a suit captioned Gh. Mod. Lone v. Ab. Ahad Mir and ors praying for the following reliefs:

(3.) Defendants filed their written statement denying claim of the plaintiff.