GAJADHAR PERSHAD SAHU Vs. BINDUBASHINI PERSHAD

JUDGEMENT

(1.) This is an appeal against the order of the Subordinate Judge of Mozuffarpore, dated the 14th December 1912. The decree-holders are the appellants.

(2.) In order to appreciate the arguments addressed to the Court, I think, it is necessary to refer to the salient facts which resulted in the order appealed against.

(3.) One Sant Protap had two daughters, one of them was named Manjhuri. She died after the decree. The other daughter had two sons, named Baranashiand Bindubashini. This daughter died leaving the two sons named above. Baranashi, one of her sons, is also dead. After Sant Protap s death, his surviving daughter was the holder of his estate with the limited interest of a daughter. His reversioner was Bindubashini. Manjhuri, as observed before, died after the present appellants had obtained a decree against her and the only surviving reversioner, namely, Bindubashini succeeded to the estate of Sant Protap.