RAJESHWAR SINGH Vs. MAHARANI ADHIRANI KAMSUNDARI DEVI

JUDGEMENT

(1.) Darbhanga Raj in Bihar was one of the biggest Zamindaris. The Raj had huge properties in Darbhanga, Patna, Kolkata and other places. After the death of Maharajadhiraj Dr. Sir Kameshwar Singh (hereinafter referred to as "the Maharaja?), the properties became embroidered in disputes.

(2.) Maharajadhiraj Rameshwar Singh had died leaving behind two sons and one daughter, namely Kameshwar Singh, Visheshwar Singh and Laxmi Devi. After the death of Maharajadhiraj Rameshwar Singh, his elder son namely Maharajadhiraj Kameshwar Singh succeeded by law of primogeniture of the impartible estate "Gaddi? of late Maharajadhiraj Rameshwar Singh. The younger brother of Maharajadhiraj was given the property at Raj Nagar.

(3.) The present dispute is revolved around Box No. 307 which contains ornaments and jewelleries deposited in the Raj treasury. The plaintiffs claim that this Box No. 307 is part of the residuary estate as covered by Clause 4 of the Deed of Will dated 5.7.1961 and further claim that they are thus entitled to 1/3 share in the said jewelleries and ornaments as per the Will. The suit had also been filed for an order of restrain against defendant no. 1 claiming and taking possession of the aforesaid Box No. 307.