JINNAT ALI Vs. NISSA BIBI

JUDGEMENT

(1.) This appeal arises out of a suit for recovery of possession of certain land. The plaintiff claims as the widow of one Ali Mahomed, who, it is said, obtained the property in suit under a hebanama and an arpanama executed in 1216 Maghi (corresponding to 1858) from one Dewan Ali.

(2.) The defendants claimed as the heirs of Dewan Ali.

(3.) The Court of first instance decreed the plaintiff's suit in toto.