ISHWAR SHYAM CHAND JIU Vs. RAM KANAI GHOSE

JUDGEMENT

(1.) THE only question in this case is whether the claim of the appellants in these consolidated appeals is or is not barred by limitation.

(2.) BHAU Nath Singh, who seems to have been a member of an undivided Hindu family governed by the Mitakshara law, died in November, 1862. He was possessed of considerable property, including the three villages in dispute in these suits. He left no issue living at his death, but his widow Sohawan Koer and his daughter-in-law Dah Koer, the widow of his only son who died in his lifetime, both survived him.

(3.) SOHAWAN Koer died in June, 1879. After her death Dah Koer remained in sole possession.