LAL RAM SINGH Vs. DEPUTY COMMISSIONER OF PARTABGARH

JUDGEMENT

(1.) The dispute in this case concerns the succession to a taluqdari estate in Oudh, which at the time of the confiscation was held by one Raja Hanwant Singh, the ancestor of all the parties. Their position would best be explained by a short pedigree.

(2.) Narain Singh, the original plaintiff, is dead, and his three sons take his place as the present appellants. The defendant respondent being a minor, is represented by the Deputy Commissioner as Manager of the Court of Wards.

(3.) The occasion for the dispute arose upon the death of Ram Rampal Singh in 1909, on which occasion Ram Gulem Singh claimed the; estate and procured mutation of names in his favour. He did not live long and was succeeded by the minor, whose interest is represented by the Manager of the Court of Wards. In 1913, the plaintiff, Narain Singh, brought the present suit to dispossess him.