SURADHANI DEBI Vs. PROLHAD MAHI

JUDGEMENT

(1.) This is an appeal by defendant 7 from a decision of the Subordinate Judge of Purulia confirming a decision of the Munsif of Raghunathpur.

(2.) The plaintiffs are the reversioners of one Jadu. On Jadu's death his widow, defendant 3, executed a mukhtarnama in favour of the plaintiffs who were the sole reversioners of her husband. This mukhtarnama put them in possession of Jadu's property and empowered them to manage it. They, for their part, undertook to supply defendant 3 with a certain amount of produce from the lands of Jadu.

(3.) In 1924, two years after the execution of the mukhtarnama, defendant 3 executed a patta in respect of a part of khata No. 200 which was one of the properties left by her husband. She also at the same time mortgaged the rest of khata No. 200.