MIRZA MOHAMMAD JAN Vs. SHAIKH FAZAL UDDIN

JUDGEMENT

(1.) The points which arise for decision in this appeal have practically been settled by my judgment in First Appeal from Order No. 108 of 1923 decided on 28 of January 1924 Basdeo Rai V/s. Jhagru Rai 83 Ind. Cas. 390 : 22 A.L.J. 265 : 46 A. 333 : (1924) A.I.R.(A) 400,The facts with which we are concerned here are briefly as follows:

(2.) There was litigation in the year 1915 between Shaikh Fazal Uddin, the plaintiff in the present case, and two defendants, Nawab Ali and Musammat Bilauri Bibi, who were husband and wife.

(3.) It appears that Fazal Uddin is the son of Nawab Ali's sister.