ULFAT RAI Vs. SMKAMLA DEVI

JUDGEMENT

(1.) This is a plaintiff's appeal arising out of a suit for possession over certain zamindari and house properties. The plaintiff claimed as the adopted son of one Jawahir Mal, whose pedigree is set out below:

(2.) The property in dispute admittedly belonged to Shugun Chand in the above pedigree, who died in 1918. His son Mithan Lal had pre-deceased him, Mithan Lal left a widow Mt. Sunehri and a daughter Mt. Kamla. On the death of Shugun Chand his property was entered in the khewat in the name of his daughter-in-law, Mt. Sunehri, who died on 28 January 1941, and on her death it came to be recorded in the name of her daughter, Mt. Kamla, defendant 1.

(3.) The present suit was filed in 1943 after the name of Mt. Sunehri had remained recorded in the revenue papers for about 24 years, on the expiry of which the name of her daughter Mt, Kamla was entered,