Gurusharan Sharma, J. - (1.) Defendants are appellants. Plaintiffs filed suit for declaration that deed of gift dated 16.3.1962 (Exhibit D) executed by Mostt Mahtabo in favour of Mostt. Aziman, the sole defendant was void and inoperative and she did not acquire any right, title and interest in the properties mentioned therein.
(2.) Plaintiffs grand father Gulam Hussain Khalifa @ Meghun Khalifa left behind two widows, namely, Amiran and Mehtabb. Shakoor was his son from his first wife Amiran and Ibrahim, the plaintiffs' father and Aziman, the defendant were respectively his son and daughter from his wife Mahtabo.
(3.) According to the plaintiffs, after death of Gulam Hussain Khalifa there was partition between Shakoor and Ibrahim, wherein property involved in the present suit was allotted to Ibrahim. After death of Shakoor, plaintiffs also succeeded to the estate left by him.;