TALUKDARI SETTLEMENT OFFICER Vs. CHHAGANLAL DWARKADAS

JUDGEMENT

(1.) On the 8 of August 1899 a decree was passed at a suit of the opponent Chhaganlal against the Thakore of Kerda, in Suit No. 60 of 1899, in the Court of the First Class Subordinate Judge of Ahmedabad.

(2.) The defendant had died the day previous to the decree, At the time of his death he was entitled to revenues from three sources: Toda Giras allowance of Rs. 1,400, per annum; the income of two Talukdari villages; and the income of certain Wanta lands in seven different Government villages.

(3.) On the 20 of August 1899 the whole of the estate of the deceased defendant was taken under attachment by Government Officers purporting to act under Section 144 of the Land Revenue Code (Bombay Act V of 1879), and the Talukdari Settlement Officer, who is the appellant in this case, claims to have been in possession of the estate from that date.