RAM SINGH Vs. BRIJ RAJ SARAN SINGH

JUDGEMENT

(1.) This is a defendants appeal and arises out of a suit for possession of a plot of land by ejectment of the defendants and by removal of a building erected by the defendants on a portion of the said plot.

(2.) One Khushal Singh was admittedly the owner of the village in which the plot in dispute is situate. On his death he was succeeded by his two widows Lachmi Bai and Rani Raghubir Koer. It was alleged by the defendants, and for the purpose of this appeal, I will assume the allegation to be correct, that Lachmi Bai was in possession of the village in which the plot in dispute lies and of some more villages and the other widow, Rani Raghubir Koer was given possession of the remaining villages that belonged to Khushal Singh.

(3.) The plaintiff-respondent is the adopted son of Khushal Singh and has now succeeded to the estate of Khushal Singh.