SHEKH SULTAN SANI Vs. SHEKH AJMODIN

JUDGEMENT

(1.) THE Plaintiff, Sultan Sani, claims to be the son of Shekh Khan Mahomed, who died on the 31st of December, 1872, and as such son to be entitled to certain properties alleged to have been held by Khan Mahomed by a tenure known as saranjam, and certain other properties alleged to have been held by a tenure known as inam. The nature of these tenures will be considered presently.

(2.) THE Plaintiff also claimed the property as devised to him under the will of Khan Mahomed.

(3.) IN this suit the Plaintiff sought to recover possession from the Defendant Ajmodin (the predecessor of the present Respondents) of the saranjam and inam lands of which (as the Plaintiff alleged) the Defendant had been put into wrongful possession by the Bombay Government after the death of Khan Mahomed.