DEPUTY COMMISSIONER OF KHERI Vs. KHANJAN SINGH

JUDGEMENT

(1.) The case out of which this appeal arises relates to an alienation by a Hindu widow of property which had belonged to her husband.

(2.) The properties in dispute formed a part of the estate of Kalka Bakhsh, who died in or before 1868, without male issue, leaving as his heir his widow Man Kunwar, who took as such heir the estate of a Hindu widow.

(3.) During the lifetime of Kalka Bakhsh, on the 12 July 18G1, a decree based upon a mortgage was passed against Kalka Bakhsh and others, in favour of Raja Anrudh Singh, for a sum of Rs. 28,320-12, principal and interest, payable in two instalments, interest subsequent to the decree being disallowed. Kalka Bakhsh's share of liability under this decree became ascertained at Rs. 7,080.