RAJAH RUN BAHADOOR SINGH Vs. MUSSUMUT LACHOO KOER

JUDGEMENT

(1.) IN this case Run Bahadoor Singh sued Mussumut Lacho Koer, the widow of his deceased brother, Moorlidur Singh, to recover possession of the property held by Moorlidur, on the ground that the brothers were joint in estate, and that he was entitled to the property by survivorship. The widow maintained that the brothers were separate, and claimed a Hindu widow's estate in the property. She further maintained that this question had been conclusively determined in her favour in a former suit between her and the Plaintiff.

(2.) THE Subordinate Judge decided the plea of resjudicata against her, but held in her favour that the brothers were separate in estate, and gave her a decree.

(3.) FROM this decree Run Bahadoor has appealed.