BEGA BEGUM Vs. GH ALI

JUDGEMENT

(1.) THIS revision petition seeks to challenge order dated 16 -7 -2007 passed by the learned Sub -Judge, Doda, whereby he has rejected the prayer of the petitioner for recasting of issues and placing the proof of burden on respondents No. 1 and 2.

(2.) THE suit for declaration to the effect that the petitioner and proforma respondents 3 and 5 are owners in possession of land measuring 16 marlas and house constructed therein with the permanent prohibitory injunction restraining the defendants from interfering with suit property.

(3.) THE respondents/defendants on the other hand, contested the suit of petitioner, on the ground that the said property was willed away by late Abdul Rehman Dev in their favour. It is further contended that late Abdul Rehman Dev had before his death divorced the petitioner and executed the divorce deed which was sent to the petitioner by post.