JYANIBEGAM FAKIRODDIN Vs. UMRAV BEGAM

JUDGEMENT

(1.) The plaintiffs sue the defendants to recover possession by partition of 3/4 the of the property of one Akbaralli.

(2.) The defendant, who is Akbaralli's widow, is in possession of some of the property of the deceased. The defendants are in possession of a house which forms part of the same estate.

(3.) The plaintiffs share in the inheritance is 3/4 that of the defendant 3/4 th.