HUKUM SINGH Vs. BHAWAR SINGH

JUDGEMENT

(1.) This is an application for certificate that the case is a fit one for appeal to Ijlas-i-khas against the decree of the former High Court of Jodbpur, dated 4th February 1949. The petition is opposed by the respondent, and therefore it is necessary to go into this question at s(sic) length.

(2.) The petitioners were plaintiffs in a suit for declaration that they were entitled to a half share in the Jagir held by one Swaroop Singh, the common ancestor of the plaintiffs and the defendants, and they prayed for injunction that the defendants, who were the owners of the remaining half, should not interfere with the realisation of the Jagir income according to the share to which they were entitled as aforesaid. The defendants admitted the plaintiff's share to be only one-third in the Jagir left by their common ancestor, Swaroop Singb and claimed the remaining two-third share for themselves. The plea was that Swaroop Singh had three sons, Anar Singh by the first wife, and Bag Singh and Dan Singh by the other, and that on the death of Bag Singh his share, which had been separated, was inherited by Dan Singh. The trial Court decreed the suit on a finding that there had been no partition between the three sons of Swaroop Singh, and Bag Singh did not die as a separated member, and his interest passed by survivorship to the remaining two brothers as surviving coparceners. The judgment was upheld, on appeal, by the District Judge, but on second appeal to the former High Court at Jodhpur, the defence was accepted and the finding was reversed. The plaintiff's suit was dismissed with costs.

(3.) The rules relating to appeal against the decisions of the former High Court of Jodhpur are found in a Notification of the Ijlas-i-khas, dated 12th December 1946, sanctioned by his Highness the Maharaja Sabib Bahadur of Jodhpur, and in respect of civil matters the relevant provisions, as amended from time to time, are as follows: "18. Subject to the provisions hereinafter contained an appeal shall lie to Ijlas-i-khas. (a) From any decree passed on appeal by the High Court. (b) From any decree passed by High Court in a case relating to land, where either party had pleaded that he holds the land in dispute otherwise than a cultivating tenant of the opposite party, and an issue had been framed regarding the tenure in which the land was held, and where the decree appealed from does not affirm the decision of the Court immediately below. (c) From any decree passed by the High Court, when the case as hereinafter provided ia certified to be fit one for appeal. 19. In cases covered by Clause (a) of Rule 18 the amount or the value of tba subject-matter of the suit in the Court of first instance must be Rs. 4,000 or more, and the amount or value of the subjectmatter in dispute on appeal to His Highness must be the same sum or more; Or the decree must involve directly or indirectly some claim to, or some question respecting, property of like amount or value; And where the decree appealed from affirms the decision of the Court immediately below, the appeal must involve substantial question of law."