HIS HIGHNESS THE MAHARAJA OF THE ERSTWHILE STATE OF KAPURTHALA BRIG SUKHJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The plaintiff-appellantfiled a suit for the recovery of Rs. 25 lacs along with interest @ 12% from the date of institution. It was decreed by the trial Court vide its judgment dated March 30, 1989. The appeal filed by the defendants viz., the State of Punjab etc. having been allowed by the learned single Judge, the plaintiff has filed this Letters Patent Appeal. The facts may be briefly noticed.

(2.) His late Highness Maharaja Jagatjit Singh was the Sovereign Ruler of the Erstwhile State of Kapurthala. He was the grandfather of the appellant. It is alleged that Maharaja Jagatjit passed an order on May 28,1948 that :

(3.) On these premises, the appellant had prayed for the award of a decree for a sum of Rs. 25 lacs with interest @ 12% per annum from the date of the filing of the suit.