JAGANNATH SINGH Vs. SADAR SINGH

JUDGEMENT

(1.) In my opinion the decision of the lower Appellate Court in this case is correct.

(2.) The property in question belonged to one Kuber Singh who died and was succeeded by his widow, Musammat Anandi.

(3.) It appears that after Kuber's death the appellant here, Jagannath Singh, took possession of the property. A suit was brought by Musammat Anandi for the ejectment of Jagannath Singh and in that ease a compromise was arrived at between the parties. It was declared that Jagannath Singh had given possession to Musammat Anandi and that she was to pay Jagannath Singh in instalments a sum of Rs. 50 which Jagannath had paid on account of her husband's debts. In the terms of this compromise the suit of Musammat Anandi was dismissed.