RAM CHARAN LAW Vs. FATIMA BEGAM

JUDGEMENT

(1.) The question involved in this appeal is whether a Mahomedan lady, Shabebzadi Fatima Begam, had a saleable interest in a moiety of premises known as No. 63, Dhurrumtollah Street which the plaintiff claims to have bought in execution of a mortgage decree in Suit No. 527 of 1908.

(2.) The suit has been dismissed by Imam J., and from his judgment the plaintiff has appealed.

(3.) The decision, of this suit depends upon whether or not this property has been validly dedicated as wakf or not. If it has, then the suit must fail.