DEBI BAKHSH SINGH Vs. CHANDRABHAN SINGH

JUDGEMENT

(1.) This suit had reference to the succession to more than one estate, but the issue which remains contested on this appeal has regard solely to the Taluq of Rajpur Keotana and other lands of which the defendant (appellant) had obtained possession on the death of the widow of one Raghuraj Singh.

(2.) The respondent as plaintiff brought a suit against the appellant to obtain possession from him of that Taluq. The Subordinate Judge, on the 13th September, 1906, dismissed the suit. On the 5 July, 1907, this judgment was reversed by a decree of the Judicial Commissioner of Oudh, and against that decree the present appeal is made.

(3.) The situation of the parties is thus briefly described:-The Rajpur, Keotana estate was conferred upon Raghuraj Singh by a Government Sanad in the year 1860. Raghuraj Singh's name was entered in Lists 1 and 5, mentioned in the Oudh Estates Act, 1869, section 8. Raghuraj Singh died intestate and without issue in 1892. His estate passed into the possession of his widow, and her death occurred in 1904. The succession in the Taluq to Raghuraj Singh is contested as between Debi Bakhsh Singh, defendant, and Chandrabhan Singh, plaintiff. Excluding therefrom the items which are irrelevant to the issue raised in this case, one may adapt the Table of relationship from the appellant's case thus :-