BISHUN SINGH Vs. THAKURJI MANGLA NAIN

JUDGEMENT

(1.) THESE are consolidated appeals from a judgment and three decrees of the High Court of Judicature at Allahabad, dated October 30, 1935, which set aside a decree of the Subordinate Judge of Cawnpore, dated January 2, 1932, and dismissed the plaintiffs' suit as against all the present respondents.

(2.) THE appellants are the plaintiffs. Appellant No. 1 claimed the properties in suit as the nearest reversioner of one Pohkar Singh deceased; and appellant No. 2 is a transferee of half of the properties from appellant No. 1.

(3.) THE last male holder of the properties in question was Pohkar Singh, who died in 1900. He was separate from his brother Koklat Singh. He had three daughters, one of whom, Man Kunwar, had died before October 1, 1895, leaving a widower Gauri Shankar. Of the daughters, Ram Piari, who died in 1915, was married to Shiam Lal (defendant No. 1), and Indramati was a minor unmarried.