MOHAMMAD NASIM Vs. BIBI HASINA KHATOON

JUDGEMENT

(1.) Heard, learned counsel for the parties.

(2.) T.A. 36 of 1976/52 of 1977 was dismissed on the ground that it had abated due to death of all the Plaintiffs/Respondents No.1, 2 and 3 as well as due to death of other three appellants and six respondents about whom no prayer for substitution was made.

(3.) In order to put the things in proper perspective, the list of dates of the life cycle of the present case spanning six dates is being set out hereunder: