AYESHA BEGUM Vs. SHI GOPAL; KASIM ALI

JUDGEMENT

(1.) This second appeal arises out of a suit brought by two ladies who, as daughters of one Bisharat Ali, laid an action in ejectment against certain persons, purchasers of the property in dispute. These last named persons are in possession of that property under a sale-deed executed in their favour by one Kasim Ali, a son of the same Bisharat Ali. Kasim Ali was arrayed as co-defendant with his vendees.

(2.) They also asked for mesne profits.

(3.) Both the Courts below decreed the claim. The appellants, who are some out of the transferees from Kasim Ali, have come here in second appeal. They set out in their memorandum of appeal four pleas. The first and second were not pressed, but the third and fourth have been maintained, and we are indebted to the learned advocate who appeared for the appellants for a very able, elaborate and exhaustive argument on the remaining pleas. Before entering upon this argument it is better to set out the facts of the case.