TOOLSI DAS KURMOKAR Vs. MADAN GOPAL DEY

JUDGEMENT

(1.) In this case the plaintiff claims certain immoveable property as heir to his maternal uncle, a man named Roop Chand Dass. Roop Chand Dass left a widow Attormoney Dossee. The defendant purchased the property, which is the subject of the present suit, from the administrators to the estate of the last-mentioned lady.

(2.) The defendant's case is that Roop Chand Dass bequeathed the property in question to his widow absolutely, and, therefore, the title derived from her administrators is a good one.

(3.) The plaintiff alleges that Roop Chand Dass will was only effectual to give a life estate to his widow, and therefore, on the termination of that life estate, he became entitled to the property as heir-at-law.