SARDAR GURBAKSH SINGH Vs. GURDIAL SINGH

JUDGEMENT

(1.) This is an appeal against a judgment and decree dated April 9, 1924, of the High Court of Judicature at Lahore, which reversed the judgment and decree of December 1, 1919, of the Subordinate Judge at Ludhiana.

(2.) Sardar Jawala Singh was a jaghirdar possessed of certain properties in the Ludhiana and Ferozepore districts of the Punjab. He lived in the village of Bhikki Khatra, in the Ludhiana district.

(3.) Jawala died on August 19, 1915, leaving two widows. The elder, Harnam Kuar, was childless. The younger, Bhagwan Kuar, had borne to him a daughter, who at the date of his death was ten years old. These constituted the household.