MUHAMMAD JUNAID Vs. AULIA BIBI

JUDGEMENT

(1.) This appeal is connected with F. A. No. 322 of 1917. They arise out of two suits Nos. 17 and 18 of 1915 brought in the court below by two of the heirs of one Musammat Badr-un-nissa, in which they each claimed a 1/6th share in her estate. Attached to each plaint are five lists of property; lists A to D cover zamindari property and the fifth list covers house property.

(2.) The defendants include, among others, the other heirs of the deceased, some persons who claim under an alleged will, and numerous transferees to whose hands various portions of the estate have gone either by voluntary transfers by deeds or by involuntary sales in execution of decrees.

(3.) The following pedigree is necessary to the understanding of the case.