AMAR KRISHNA NARAIN SINGH Vs. DEPUTY COMMISSIONER BARABANKI

JUDGEMENT

(1.) This is an application on behalf of Rani Drigraj Kuar, widow of Raja Harnam Singh, praying that the work of the preparation of the paper book under Chapter XIII of the Rules of Court may be resumed from the stage at which it was interrupted on account of the passing of certain decrees which should be treated as being without effect.

(2.) The prayer in the application looks innocuous but the effect of graning that prayer would mean the ignoring of the existence of two decrees of this Court passed on the basis of a certain compromise made on 25-4-1952.

(3.) In order to appreciate the scope of the prayer and the arguments on which the prayer was claimed it is necessary to state some facts.