SMT. SARIFAN Vs. MOHD. IBRAHIM AND ANR

JUDGEMENT

(1.) The matter comes upon third stay application filed by the appellant.

(2.) The present appeal was admitted on 4.9.2015 and on that date, the stay application was ordered to be rejected. On the said date, the original stay application as filed alongwith the appeal as well as the second stay application filed by the appellant, both were pending and, therefore, it would deemed that both the stay applications stood dismissed.

(3.) In the present third stay application, it is inter alia indicated that appellant has questioned the judgment and decree passed by the trial court as upheld by the first appellate court, wherein, it has been held that plaintiff - Mohd. Ibrahim had right in the suit property and the decree dated 21.9.1987 passed in Civil Original Suit No.107/1987 obtained by the appellant was void. Whereafter, during pendency of the second appeal, the property in question was transferred to Tauquir Ahmed.