RANI ANNAPURNABAI Vs. COURT OF WARDS

JUDGEMENT

(1.) THE appellant, the original plaintiff Rani Annapurnabai is widow of Raje Bahadur Raghuji Rao Bhonsle. In this appeal, she has challenged the dismissal of her suit by the Civil Judge, Senior Division, Nagpur on the ground that the suit was filed in villation of the provisions of Sections 27 and 30 of the Central Provinces Court of Wards Act, i. e. Act No. XXIV of 1899 (hereinafter referred to as the Court of Wards Act ).

(2.) CERTAIN facts leading to this litigation may be stated to appreciate the rival contentions between the parties.

(3.) IN paragraph 1 of the plaint (Ex. 1), the appellant has given a genealogical table of the family of the late Shri Raje Bahadur Raghuji Rao Bhonsle. The genealogy is as follows:-Rani Gojara Bai = Raje Bahadur Raghuji Rao = Rani Annapurna Bai (Plaintiff)Raje Bahadur Fattesingh Rao Kunwar Jaisingh Rao (Defendant No. 2) (Defendant No. 5)Kunwar Ajitsingh Kunwar Laxmanrao (Defendant No. 3) (Defendant No. 4)