SOGHRA BIBI Vs. SULEMA KHATTON

JUDGEMENT

(1.) This Second Appeal is against judgment of reversal passed in Title Appeal No.8 of 1986.

(2.) Parties shall be referred to by their original placement in the suit and will include their legal representatives substituted at different stages.

(3.) Appellants are plaintiffs who brought the Title Suit No.29 of 1977 for redemption of mortgage bond dtd. 13/9/1969 detailed in Schedule A by Defendant No.1, and in default for a decree with respect of 2/3rd share. The suit was decreed and reversed in appeal.