ABDUL WAHID Vs. MAIRAJ FATIMA

JUDGEMENT

(1.) The facts of this case are as follows. One Musammat Aisha died on the 26 of January, 1907, leaving certain zamindari property.

(2.) This lady had a husband and three brothers, and on her death the property she left was recorded in specified shares in the names of these persons. The husband took three sihams and the brothers one siham each.

(3.) One of the brothers was Abdul Hakim, who disappeared in the year 1905 and who was still missing at the time of his sister's death. Another brother is the plaintiff in the present suit, i.e., Hafiz Abdul Wahid.