ASHMI AND ANR. Vs. ASSISTANT COMMISSIONER AND ORS.

JUDGEMENT

(1.) Some litigations, like life, pose complex problems and seek their solutions. Such problems for their resolution require deep understanding and complete knowledge. Fallibility being inherit in human beings perfect results thus may elude. However, an honest, hard and dispassionate effort can cull out answer to such problems. The case in hand, facts whereof are given in brief narration, require an in depth dealing for its resolution.

(2.) Subhan Bhat and Ramzan Bhat were co-sharers of un-partitioned land. Asad Wani was tenant of Subhan Bhat in respect of some of his land. The appellants are successors-in-interest of Ramzan Bhat and for convenience will be referred to Ramzan Bhat.

(3.) Respondents 4 to 6 are successors-in-interest of Asad Wani and for convenience will be referred to Asad Wani.