- (1.) Small Causes Suit No. 14 of 1982 was filed by the plaintiff-respondent under Section 6 of the Specific Relief Act for his possession being restored over the property in question. The suit was contested by the present petitioner.
(2.) It was admitted to the parties that the disputed property was owned by one Sri Abdul Rashid, the father of the present petitioner and further that Abdul Rashid had since shifted to Pakistan.
(3.) According to the petitioner she was tenant of the premises and illegally dispossessed, therefore the suit. The defendant in turn claimed title over the property on the basis of the gift executed by her father.;