ISRAR FATIMA Vs. CUSTODIAN EVACUEE PROPERTY U P LUCKNOW

JUDGEMENT

(1.) THIS is a plaintiff's 2nd appeal whose suit for declaration to the effect that she and defendants. Nos. 7 and 8 (respondents Nos. 7 and 8) were the owners in possession of the suit property and that the other defendants had no title or interest therein stands dismissed in the first appeal by the District Judge of Barabanki, it having been decreed by the Munsif of Barabanki in whose court it was instituted.

(2.) SMT . Israr Fatima, the plaintiff-appellant, is related to defendants-respondents Nos. 7 to 9 as would appear from the following pedigree:

(3.) THE suit was contested only by defendants Nos. 1, 4 and 5 who are respondents Nos. 1, 4 and 5 to this appeal