UDAI RAJ SINGH Vs. RAJA BHAGWAN BAKHSH SINGH

JUDGEMENT

(1.) This is an appeal from the Court of the Judicial Commissioner of Oudh affirming a decree of the Subordinate Judge of Lucknow,

(2.) The matter in controversy is the right of succession to the Amethere Taluqa in the Sultanpur District of the Province of Oudh, formerly the property of Raja Madho Singh deceased whose name appears in Lists I and II mentioned in section 8 of the Oudh Estates Act (Act I of 1869).

(3.) Madho Singh died on the 24 of August 1891. Under his will dated the is not of May, 1891, the respondent Bhagwan Bakhsh Singh has been in possession ever since Madho Singh's death.