RAMZAN ALI Vs. MTSATUL BIBI

JUDGEMENT

(1.) This is an application in revision under Section 115, Civil P.C. 1908 (Act V of 1908) by one Ramznn Ali, defendant 1, against whom an application of Mt. Satul Bibi for permission to be allowed to sue in forma pauperis was granted by the learned Civil Judge of Mirzapur.

(2.) One Kallu was the owner of considerable property. He died on 15 November 1940. His heirs and legal representatives, according to Mahomedan law, were his widow, Mt. Bhagni, defendant 2, his son, Ramzan Ali, defendant 1, and his daughter, Mt. Khatun defendant 3 by Mt. Bhagni, as also his daughters, Mt Batul, defendant 4, and Mt. Satul by a predeceased wife.

(3.) On 26 November 1940, a deed of relinquishment was executed by Mt. Satul, Mt. Batul and Mt. Khatun in favour of Ramzan Ali. Under this document, the executants purported to give away all their rights in their father's property in favour of their brother, Ramzan Ali.