TULSHI SINGH Vs. RAGHUNANDAN SINGH

JUDGEMENT

(1.) We think that on the main question decided in the court below the judgment of the Subordinate Judge is correct. The suit was a suit brought by two persons, Jesri Singh and Tulshi Singh, who alleged themselves to be the presumptive reversioners of one Gaya Din Singh who died some time ago and was succeeded by his widow Musammat Sonkali.

(2.) On the 7 of February, 1914, Musammat Sonkali, the widow of Gaya Din, executed a gift by which she purported to transfer the entire estate left by her husband in favour of Jagannath Singh who is also one of the presumptive reversioners.

(3.) Jagannath Singh was impleaded in this litigation as defendant No. 1. He has since died and is now represented by his descendants.