BABU RAM NARAIN CHAUDHURY Vs. MUSAMMAT PAN KUER

JUDGEMENT

(1.) These are consolidated appeals from four decrees of the High Court of Judicature at Patna, dated January 30, 1929, which reversed two decrees of the Subordinate Judge of Patna, dated February 26, 1927.

(2.) The original appellant, Ram Narain Chaudry, was plaintiff in the two suits in which these decrees were made and which were instituted by him in 1924, but he has recently died and the present appellants are his personal representatives. The main question, which is common to both suits, is whether the original appellant was entitled to succeed to the whole estate of Ram Kishore Chaudry, who died on July 27, 1917, or otherwise to one-half thereof.

(3.) The following pedigree shows the relationship of the parties concerned :-