SAFDAR UN NISSA BEGUM Vs. NAWAB GHAZI JUNG

JUDGEMENT

(1.) The Suit was originally filed between Nawab Ghaji Jung and heirs of Nawab Fakhr Jung. The Suit was filed on 15/5/1946 and the plaint was presented on 30/8/1951.

(2.) Originally Plaintiff Nos.1 and 2 filed a Suit in Darul Quaza Court on 4/7/1355 Fasli, which was decreed on 21/2/1358 Fasli. The Decree was set aside in view of compromise between the Two plaintiffs and the Defendant Nos.5 and 1 to 4 and 23 and compromise Decree was passed on 22/9/1950, and thereafter, the suit was remanded under Sec. 19 of Code of Civil Procedure, 1908 to this High Court for trial regarding the rest of the defendants and the case was transferred to this High Court as the Court of Darul Quaza Court was abolished.

(3.) The record reveals that Nawab Fakher Jung died on 19/9/1934 leaving behind five (5) sons and four (4) daughters. The details are extracted from the report: