HIRA MAL Vs. RONQI RAM

JUDGEMENT

(1.) This appeal raises the question whether the Courts below were justified in holding that Mst. Ram Rakhi, who took possession of the property of her father-in-law in the year 1903, did so in her capacity as a widow of the family and prescribed for the limited estate of a Hindu widow.

(2.) One Karman Mal, a resident of the Ferozepore district, died in the year 1903 leaving behind him a daughter by the name of Mst. Sohawi and a daughter-in-law by the name of Mst. Ram Rakhi, widow of his pre-deceased son Lacha Mal. On the 18th May, 1908 the revenue officer mutated the land belonging to Karman Mal in the name of his daughter-in-law by means of an order which was in the following terms :-

(3.) Mst. Ram Rakhi took possession of the property shortly afterwards and remained in possession thereof for a period of thirty-four years. On the 12th November, 1937 she transferred it by way of sale to Imam Din and Pir Bakh for a sum of Rs. 600 and they in turn passed it on to Hira Lal and certain other persons who figure as appellant in the present case.