JUGAL KISHORE NARAIN SINGH Vs. CHAROO CHANDRA SUR

JUDGEMENT

(1.) PORTER, J. 1. The question for determination in the present case is whether a lease of a certain village in the district of Gaya in Behar is binding on the respondents.

(2.) THE land involved had been the property of one Nebaran Chandra Biswas who died without issue leaving a widow Mussamat Srimati Kiransasi Dasi who had a Hindu widow's estate in the property after his death. On her death the respondents who were the reversioners of the estate to her late husband were entitled to the property.

(3.) MEANWHILE on December 20, 1924, two of the respondents, viz. Prasanna Kumar Sur and Charoo Chandra Sur, executed a power of attorney in favour of Narendra Nath Neogi, the fourth defendant. The power of attorney is a limited one, but at any rate entitled the grantee to collect money and give a receipt for it. The third defendant was not a party to this document but it appears from the evidence that he also gave a power of attorney which however was returned to him about a year after its execution and was not acted upon after that time.