MT WAHIDAN Vs. NASIR KHAN

JUDGEMENT

(1.) The suit which has given rise to this appeal was originally instituted by Mt. Munni, minor daughter of Nasir Khan through one Mashir Baksh, who claimed to be the guardian and sarparast of the minor. The claim related to a moiety share in a house situate in mohalla Panni Gali in the city of Agra and to mesne profits.

(2.) Mt. Munni died on 7 September 1926 and the suit was continued by her father Nasir Khan.

(3.) The house in dispute belonged to Mt. Wahidan defendant-appellant and Nawab Khan who is the pro forma respondent is the husband of this lady. They have a son of the name of Farid Khan who is no party to this suit.