- (1.) This is an appeal against an order of remand arising out of a suit for declaration of tenancy right and for permanent injunction.
(2.) Undisputedly the property belonged to one Moula Bux. Moula Bux had two wives, namely, Hamida Bibi and Khodeja Bibi. Through Hamida Bibi Moula Bux had three sons, namely, Rasul Bux, Ahmed Bux and Karim Bux; through Khodeja Bibi he had only one son, namely, Golam Ahmed alias Sk. Lalu. It was contended by the plaintiff that the plaintiff was inducted by Rasul Bux in the premises-in-suit.
(3.) The defendants contested the suit disputing the tenancy of the plaintiff. However, it was admitted that the property belonged to Moula Bux and in an Original Side suit the property was allotted in different lots to the different cosharers.;