RAO BAHADUR MAN SINGH Vs. MAHARANI NAWLAKHBATI

JUDGEMENT

(1.) THIS is an appeal from a decree, dated the 6th April 1923, of the High Court at Patna, which affirmed a decree, dated the 5th June 1922, of the Additional Subordinate Judge of Bhagalpur.

(2.) THE parties to the suit in which this appeal has arisen are Hindus, by caste Rajput, of the District of Bhagalpur, who are governed by the Law of the Mitakshara, and the following pedigree shows how they are related: Maharani Tara- = Maharaja Hari- == Maharani bati, first wife, | ballab Narain Nowlakhbati died August | Singh, K.C.I.E., a defendant 1920. | died 1st April and 1st | 1907. respondent. | Padmabuti == Rao Lakat Singh, died 20 May | dead. 1915. | | ------------------- | | Gobind Singh, == Rudra Pratab Singh, died | a defendant and October 1919. | 2nd respondent. | Man Singh, plaintiff and appellant.

(3.) ON the 18th December, 1918, the widows, as parties of the first part, and Gobind Singh and Rudra Pratab Singh, as parties of the second part, made a deed, written in English, which, omitting the Schedule, is so far as is material as follows: (Sd.) Sri Maharani Teravati. By my own pen. (Sd.) Sri Maharani Nowalakhavti. By my own pen.