MUNAWAR ALI KHAN Vs. PUNJAB PROVINCE THROUGH COLLECTOR

JUDGEMENT

(1.) This appeal and Appeal No. 1159 of 1945 are connected and will be disposed of by one order.

(2.) The facts giving rise to these appeals are as follows: On 22 March, 1943 the District Magistrate of Karnal was informed by the police that a buried treasure had been recovered from the house of one Nawabzada Munawwar Ali Khan. The District Magistrate deputed the City Magistrate to take hold of the treasure and after this had been done, the District Magistrate issued a notification under Section 5, Treasure-trove Act (VI

(6.) of 1878) calling upon persons claiming the treasure or any part thereof to appear before him. The following four persons appeared be- fore the Collector and laid claim to the treasure: (1) Mt. Sami-ul-Nisa, (2) Mt. Shahidan Begam, wife of Nawabzada Munawwar Ali Khan, (3) Nawabzada Mimawar Ali Khan, and (4) Nawab-zada Ejaz Ali Khan.