JIWA RAM Vs. NAND RAM

JUDGEMENT

(1.) This is an appeal against an order of the Subordinate Judge of Aligarh, passed in certain proceedings taken under Section 144 of the Civil P. C. for the purpose of obtaining restitution.

(2.) The facts are as follows:One Gobardhan Das died in the month of August, 1900, leaving two widows, Musammat Rupo and Musammat Singhari.

(3.) The latter made a waqf of a certain portion of the property which had belonged to her husband, in favour of a temple, and appointed Nand Ram, the respondent in the present appeal, the trustee.