OMRAO BEGUM Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) THIS was an action brought by Omrao Begum and Yohura Begum, daughters of the late Syed Mehdi Ali Khan, against the Government of India and the second Defendant, who is called for shortness Amir Saheb, for the recovery of certain arrears of an allowance, or, in lieu thereof, possession of certain immovable property. There is also a claim that the allowance may be charged upon this property, and that if it be not paid the property be sold for the purpose of payment.

(2.) THE facts necessary to the decision of this case may be shortly stated. Mehdi Ali Khan was a half-brother of Amirunnissa, who was the widow of the grand-uncle and predecessor of the present Nawab Nazim of Bengal. A certain estate of Gopinathpore had been purchased by her, benami in the name of Mehdi Ali, but really for herself. Upon her death the Nawab'Nazim claimed, by a custom of the family, all her property. Mehdi Ali, the father of the Plaintiffs, raised some question upon this subject, and made some claim to the property himself. But he withdrew his claim upon an agreement which is to be found in a perwannah, not before their Lordships, to the effect that he was to receive Rs. 600 per month, and in consideration thereof to forego any claim he might have, and not to molest the Nawab Nazim for the future. It seems that, notwithstanding the agreement, he took possession of the property, whereupon the Nawab Nazim was put to a suit which finally came before this Board, and in which this Board c decided that he was entitled to recover possession of the property in dispute, mainly upon the strength of the agreement, which agreement prevented the Defendant from disputing his title. In the Courts of India a suit was brought by the Appellants against the Nawab Nazim, to recover, amongst other things, the arrears of the allowance granted to Mehdi Ali Khan; and a judgment for some Rs. 18,000 was obtained in December, 1873, about a month after the passing of the Act called the Nawab Nazim's Debts Act, on which the question in the present case turns.

(3.) THE contention on the part of the Appellants has been that, the Nawab Nazim having, as it is admitted, executed a conveyance of this property of Gopinathpore to the second Defendant, his son, in the year 1859, it was not what may be called Nizamut property, and that the Commississioners had no jurisdiction to deal with it or to declare it to be Nizamut property. But it has been very properly admitted on the part of Mr. Doyne that if they had such jurisdiction, and if they rightly declared it to be Nizamut property, then the suit cannot proceed.