LAWS(PVC)-1927-7-81

GANGA DIN Vs. RAM PRASAD

Decided On July 20, 1927
GANGA DIN Appellant
V/S
RAM PRASAD Respondents

JUDGEMENT

(1.) These two appeals arise out of two suits which were tried separately by two Subordinate Judges of Budaun. But as the claims were based upon similar causes of action and relate to the same property, and as the same questions arise for determination in both cases the two appeals have been heard together and may be disposed of by one judgment.

(2.) The following pedigree will serve to show the nature of the claim put forward in either suit: (For pedigree see next page.)

(3.) The property in respect of which the two suits were brought was admitted in the Court below to have been at one time the absolute estate (stridhan) of a lady named Radhika Rani, who was the mother of Mt. Jhuna Kuar, wife of Bhola Prasad.