NARSINGH SINGH Vs. RAGHUVENDRA SINGH

JUDGEMENT

(1.) This second appeal by the plaintiff arises out of a suit for possession brought under Section 183, U. P. Tenancy Act.

(2.) The property in dispute was a four annas share in patti Abhairaji' of village Machura, pargana Mankapur, district Gonda.

(3.) The material facts which are no longer disputed are as follows: One Ram Dutt Singh, who died in 1894, was the owner of the under-proprietary share in suit. On his death he was succeeded by his widow Shrimati Abhairaji who died on 15-12-1910, leaving behind her daughter Shrimati Gaya Dei, who admittedly became entitled to the property in suit. On 2-8-1934, Gaya Dei relinquished her rights in the property in favour of Narsingh Singh, the appellant. He happened to be the nearest male reversioner as his grandfather was the real brother of Ram Dutt Singh. It is no longer in dispute that the appellant is the owner of the aforesaid four annas share in suit,