LAL JAGDISH BAHADUR SINGH Vs. MAHABIR PRASAD SINGH

JUDGEMENT

(1.) THESE are consolidated appeals from the decree of the Court of the Judicial Commissioner of Oudh, dated the 13th of September, 1916, which reversed a judgment and three decrees of the Subordinate Judge of Partabgarh, dated the 9th of September, 1914.

(2.) THE suits relate to lands in the taluq of Dhangarh, in Oudh. Lal Sitla Bakhsh Singh was taluqdar of the taluq, and his name was entered in the fourth list prepared under Section 8 of the Oudh Estates Act of 1889. He died in the year 1896, having survived his only son and his eldest grandson,, and leaving him surviving his great-grandson, the appellant, Lal Jagdish Bahadur Singh, and three grandsons, the respondents, Babu Mahabir Prasad Singh, Babu Gajadhar Bakhsh Singh, and Babu Sidhpal Singh.

(3.) THE testator died, as above stated, in the year 1896, the appellant being then about nine years of age. The respondent Mahabir thereupon entered on the management of the estate in accordance with the directions of the will, and retained such management until the year 1908, when the appellant attained the age of twenty-one years. In the last-mentioned year the appellant assumed possession and control of the estate, his uncles continuing to reside with him.