LAWS(PVC)-1920-11-71

BABU LACHMI NARAIN Vs. DURG BIJAI SINGH

Decided On November 04, 1920
BABU LACHMI NARAIN Appellant
V/S
DURG BIJAI SINGH Respondents

JUDGEMENT

(1.) This appeal arises out of a suit brought by the next reversioner and his assignee of a portion of his reversion any rights in the property in suit which originally belonged to one Beni Prasad.

(2.) The circumstances under which plaintiff No. 1 comes to sue as next reversioner, and the array of parties, are fully and accurately detailed in the lower Court s judgment. A genealogical table has been annexed to the plaint which gives the relationship of the various branches of the family of which Beni Prasad was a separated member.

(3.) The case for the plaintiffs is that Beni Prasad died in 1853 leaving surviving him two widows, Musammat Latkan Koer who died in 1835, and Musammat Bijai Koer who, the plaintiffs assert, died on the 21st of January 1904. The alienations in suit which it is sought to contest are described in the schedule annexed to the plaint and were made by Musammat Bijai Koer under circumstances which will afterwards be stated, in the year 1873.