KALI BAKHSH SINGH Vs. RAM GOPAL SINGH

JUDGEMENT

(1.) This is an appeal from a judgment and decree of date the 21st May 1908, of the Court of the Judicial Commissioner of Oudh, which reversed a judgment and decree of the Subordinate Judge of Rae Bareli, dated the 15th February 1907.

(2.) The plaintiffs ask that a decree for actual and proprietary possession of certain shares in villages in Pargana Salon be passed in their favour against the defendants, and for an account of mesne profits.

(3.) It is unnecessary to enter upon many details of the case. The portion of it which was laid before the Board consists in a demand for cancellation of a Deed of Gift dated the 24th September 1903, executed by one Balraj Kuar in favour of Ganga Bakhsh Singh, son of the appellant, Kali Bakhsh Singh,