THAKURAIN HARNATH KUAR Vs. THAKUR INDAR BAHADUR SINGH

JUDGEMENT

(1.) THIS is an appeal from a decree, dated the 20th March 19.18, of the Court of the Judicial Commissioner of Oudh, which affirmed a decree, dated the 3rd August 1915, of the Subordinate Judge of Bara Banki.

(2.) THE suit is for the possession of the villages specified in the plaint with an alternative prayer for the payment of money. Both the lower Courts have decided adversely to the plaintiff on each of the claims, and the suit has been dismissed with costs. From this decision the present appeal has been preferred.

(3.) THE villages were part of two Taluqas in Oudh, known as Paska and Lilar, and owned by Thakur Naipal Singh, whose name was entered in List II attached to the Oudh Instates Act of 1869, as estates which, according to the custom of the family, ordinarily devolved upon a single heir.