ABDUL JALIL KHAN Vs. OBED-ULLAH KHAN

JUDGEMENT

(1.) The following pedigree will make clear the relationship of the partita to this appeal:

(2.) The plaintiffs claim as hiirs of Ablul Shakur Khan and Abdul Latif Khan certain properties in villager Chakathal and Khakethal.

(3.) The principal issue in the court below was whether the greater portion of the properties in suit were acquired by Abdul Ghafur Khan for and on behalf of Abdul Shakur Khan and Abdul Latif Khan and whether two persons, Mahmud Ali Khan and Seraj-ul-Haq were benamklars for Abdul Shakur Khan and Abdul Latif Khan, and later whether Obed-ullah Khan, the defendant, occupied the same position by virtue of conveyances from Mahmud Ali Khan and Seraj-ul-Haq.