SARIFUDDIN MUHAMMAD Vs. MOHIUDDIN MOHAMMAD

JUDGEMENT

(1.) This case raises questions of general interest to the Mahomedan community relating to the Mahomedan law of gift.

(2.) The suit out of which this appeal arises was brought to recover possession of certain immovable properties after the plaintiff had established his title thereto for partition and other incidental relief. The following geneological tree will show the relationship of the parties to the suit : (See page 810)

(3.) The plaintiff claimed title to the property in suit partly as the heir of Yusuf, and partly as the heir of Lajman. He also claimed to have purchased the interest of his sisters defendants 9 and 10 in some of the properties.