AHMAD KHAN Vs. MT. CHANNI BIBI

JUDGEMENT

(1.) THIS appeal arises out of a suit brought by the respondent Mt. Channi Bibi in the Court of the District Judge at Attock, for the establishment of her title in respect of certain lands which she claimed by right of succession to her deceased brother Ali Waris Khan.

(2.) THE following table [vide p. 268] will show the relationship of the parties in these proceedings.

(3.) IT is in evidence that Mohamed Khan died in 1902, leaving him surviving two widows : Mt. Ilahi Khanam and Mt. Nur Jehan. The latter died in 1905. By Ilahi Khanam, who lived until 1915, Mohamed Khan bad a son, Ali Waris and a daughter, the plaintiff in this case. Ali Waris died in 1904; and the litigation relates to his inheritance.