AMJAD KHAN Vs. ASHRAF KHAN

JUDGEMENT

(1.) This is an appeal by Amjad Khan, son of Salar Khan, who was the original plaintiff in the suit, against two decrees of the Court of the Judicial Commissioner of Oudh, dated December 15, 1924.

(2.) The suit was brought by Salar Khan to recover possession of certain properties specified in the plaint, and mesne profits.

(3.) The title of Amjad Khan, hereinafter called the plaintiff, to two specific plots purchased by Musammat Waziran has been declared by both the Courts in India, and no question with regard to these plots arises in this appeal.