- (1.) THIS is a second appeal from-the judgment of the Civil Judge, Fyzabad, in a suit for possession.
(2.) THE facts of this case are simple. The plaintiff claiming to be a cosharer in certain property including the plots in dispute in this case brought-a suit against defendants 1 and 2 for possession-on the allegations that the plots which belonged to the plaintiff and some other cosharers including defendant 2 had been sold to defendant 1 by defendant 2 as his exclusive property and that the plaintiff was therefore entitled to pos-session of those plots.
(3.) THE defendants contested the suit. They denied that the plaintiff had any share in the property. A plea of jurisdiction was also raised and it was alleged that the suit was not within the cognizance of the civil court.;