MUSAMMAT JHAMOLA KUNWAR Vs. THAKUR HANWANT SINGH

JUDGEMENT

(1.) These are cross-appeals against a decree of the Additional Judge of Allahabad. We have heard Counsel at length in both oases and have come to the conclusion that the decision of the Court below should be maintained and that both appeals should be dismissed.

(2.) The dispute between the parties relates to an area of 27 bighas and 8 biswas which is situated in a village called Mauza Ghosia, Mahal Turab Ali. The suit, which was filed by Musammat Jhamola Kunwar, plaintiff, was filed in consequence of certain directions given by a Revenue Court in which an application for partition of this village had been filed by Thakur Hanwant Singh and Thakur Raghuraj Singh.

(3.) The facts of the case are somewhat complicated, but the following statement of them will show the point which arises for decision: