JANAK DULARI Vs. DISTRICT JUDGE KANPUR

JUDGEMENT

(1.) This is a petition under Article 226 of the Constitution filed by one Smt. Janak Duhri who is since dead.

(2.) There was one Maheshi Lal Pande who left two widows on his death in the year 1903; one was Smt. Rukmini Kuer and the other Smt. Bhajni Kuer. Smt. Rukmini Kuer died in the year 1912 and left behind two daughters, Smt. Sundar Kuer and Smt. Janak Dulari. Bhajni Kuer also died in 1923. After the death of Maheshi Lal Pande, his widows Smt. Rukmini Kuer and Smt. Bhajni Kuer were the owners, and after the death of Smt. Rukmini Kuer her daughters Smt. Sundar Kuer and Janak Dulari became the owners. Sundar Kuer died also in the year 1925 without leaving any issue and according to the petitioner, thereafter Janak Dulari became the owner of the property.

(3.) The property involved in the suit is Zamindari property in several villages. After the abolition of zamindari, compensation amounting Rs. 11,900 was awarded. The compensation was for villages Saraipur, Patra, Sarva and Kamir, while a sum of Rs. 9200 was awarded in respect of certain other villages in Kanpur tehsil. Thus, in all Rs. 21,000 was awarded as compensation for the whole village property belonging to Maheshi Lal Pande. Opposite parties Nos. 2 and 3, who appear to be distant reversioners contested the payment of this amount.