RAO NARSINGH RAO Vs. BETI MAHA LAKSHMI BAI

JUDGEMENT

(1.) This is an application by Rao Narsingh Rao for leave to appeal to His Majesty in Council.

(2.) The case is a very important one and the position of the applicant is such as to enlist the sympathy of every one acquainted with his history.

(3.) Rao Narsing Rao commenced an action against one Rani Kishori on the allegation that he was entitled to property of the value of upwards of fifty lakhs because he was the son of Rao Balwant Singh and Musammat Dunaju. Rao Balwant Singh and Musammat Dunaju were husband and wife. His allegation that he was the son of Musammat Dunaju was the main essential fact to be proved. The Rani Kishori denied it and set up that Rao Narsingh Rao was in fact the son of one Shekhar Singh. In the lower court and here Rao Narsingh Rao failed to prove that Musammat Dunaju was his mother, and there are thus two concurrent findings against him.