RAM CHARAN LAL Vs. RAGHUBIR SINGH

JUDGEMENT

(1.) This is a plaintiff's appeal arising out of a suit for possession of certain property.

(2.) It appears that the property in question was sold by Musammat Reoti Kunwar, on the 29 of November, 1916, to one Chandan Singh. The case for the plaintiff was that Musammat Reoti Kunwar had no authority to sell this\property as she had only the estate of a Hindu widow.

(3.) Chandan Singh is dead and is represented on the record by his sons and grandsons.