FATIMA Vs. ZAKER HUSAIN
LAWS(ALL)-2013-4-164
HIGH COURT OF ALLAHABAD
Decided on April 04,2013

FATIMA Appellant
VERSUS
Zaker Husain Respondents


Referred Judgements :-

NIZAMUDDIN GHULAM VS. ABDUL GHAFUR [REFERRED TO]
CHAUDHRI MEHDI HASAN V. MUHAMMAD HASAN [REFERRED TO]
ABDUL KARIM KHAN VS. ABDUL QAYUM KHAN [REFERRED TO]
MUHAMMAD ABDUL GHANI AND ANR. VS. FAKHR JAHAN BEGAM AND ORS. [REFERRED TO]
ABDUL SATTAR VS. VTH ADDITIONAL DISTRICT JUDGE,LUCKNOW AND OTHERS [REFERRED TO]
BIBI BILKIS V. SK. WAHID ALI AND ORS. [REFERRED TO]
ABID HUSAIN V. RAM NIDH AND ORS. [REFERRED TO]
HARIHAR DUTT VS. KAPURTHALA ESTATE [REFERRED TO]
MUSAMMAT TABERA V. AJODHYA PRASAD AND ANR. [REFERRED TO]
AMJAD KHAN VS. ASHRAF KHAN AND OTHERS [REFERRED TO]
GULAMHUSSAIN KUTUBUDDIN MANER VS. ABDULRASHID ABDULRAJAK MANER [REFERRED TO]
RATANLAL BORA VS. MOHD NABIADDIN [REFERRED TO]
MUNNI BAI VS. ABDUL GANI [REFERRED TO]
BEEPATHUMMA VS. MOHAMED NAKOOR MEERA ROWTHER [REFERRED TO]
JAITUNBI FATRUBHAI VS. FATRUBHAI KASAMBHAI [REFERRED TO]
K S MAHOMED ASLAM KHAN VS. KHALILUL REHMAN KHAN [REFERRED TO]
MT KULSUM BIBI VS. SHIAM SUNDER LAL [REFERRED TO]
SADIK HUSAIN KHAN; HASHIM ALI KHAN VS. HASHIM ALI KHAN; SADIK HUSAIN KHAN [REFERRED TO]
RAJESHWAR MISSER VS. SUKHDEO MISSIR [REFERRED TO]
KARAM ILAHI VS. SHARF-UD-DIN [REFERRED TO]
NASIB ALI VS. WAJED ALI [REFERRED TO]
BABU LAL VS. GHANSHAM DAS [REFERRED TO]
GH AHMAD SOFI VS. MOHD SIDIQ DAREEL [REFERRED TO]


JUDGEMENT

- (1.)The appeal has been restored to its original number vide order of date passed on recall application. As requested by learned counsel for the parties, since this appeal is pending for the last more than 25 years, I proceed to decide this appeal finally.
(2.)Heard Ch. N.A. Khan, learned counsel for the appellants and Sri M.A. Qadeer, learned Senior Advocate assisted by Sri Shamim Ahmad, learned counsel for respondent.
(3.)While hearing this appeal under Order 41 Rule 11, this Court formulated four substantial questions of law, as under:
"(1) Whether Smt. Johara Begum made an oral gift of her property in favour of Bande Ali?

(2) Whether Ext. A-66 was compulsorily registrable?

(3) Whether the court below acted illegally in rejecting material evidence and in wrongly interpreting material documents on the record? and,

(4) Whether the judgment and decree passed by the court below are vitiated in law?"



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