RADHA KISHUN Vs. SITA RAM UPADHYA

JUDGEMENT

(1.) Mr. Upadhiya has argued this case very ably and strenuously on behalf of the defendant-appellant, but he has not succeeded in convincing us that the decision of the Subordinate Judge is erroneous and that we should be justified in interfering with it.

(2.) The suit was a suit by reversioners for possession of certain property, the last male owner of which was one Sheo Agyan Upadhiya who died in the year 1880. Sheo Agyan left a widow Musammat Subhrani who remained alive till the year 1923. Her daughter Musammat Manraji had predeceased her in the year 1911.

(3.) It is clear on all hands and there is no doubt that when Musammat Subhrani died the present plaintiffs were the next reversioners of Sheo Agyan.