FAZAL-UD-DIN Vs. MUHAMMAD JAN

JUDGEMENT

(1.) The points which arise for decision in this appeal have practically been settled by my judgment in F.A.F.O. No. 108 of 1923 decided on 28 of January, 1924 (3). The facts with which we are concerned here are briefly as follows: There was litigation in the year 1915 between Shaikh Fazal-ud-din, the plaintiff in the present case, and two defendants, Nawab Ali and Musammat Bilauri Bibi, who were husband and wife.

(2.) It appears that Fazal-ud-din is the son of Nawab Ali's sister.

(3.) It further appears that Nawab All's daughter is married to Shaikh Fazal-ud- din.