RAMJISDAS AND IMTIAZ ALI Vs. RAJAH BHAGWAN BAX

JUDGEMENT

(1.) ROBERT P. Collier 1. This is an appeal from a judgment of the Commissioner of the Lucknow Division of the Province of Oudh, by which he varied an order made by the Superintendent of Incumbered Estates under the Oudh Talookdars Relief Act of 1870.

(2.) TO make the judgment and the grounds of appeal from it intelligible a short history of the case is necessary.

(3.) SOON after another advance of Rs. 12,000 was made to the Rajah, and Rs. 3000 were advanced to his brother for which he became security. Some other small sums were advanced to him at 18 per cent.