BHOOBUN MOHINI DEBYA Vs. HURRISH CHUNDER CHOWDHRY

JUDGEMENT

(1.) THE facts which give rise to the questions of law into which this case resolves itself, are as follows: Shumbhu Chunder Surmana, in 1819, granted a talook to his sister, Kasiswari Debya, by a sunnud in the following words: Shumbhu Chunder Surmana. Sunnud executed to the worthy to be remembered Kasiswari Debya, of good conduct, in the year 1226 B. S.:

(2.) ANOTHER translation of the document is given by the High Court substantially to the same effect.

(3.) KASISWARI held undisputed possession of the talook until her death in 1871, and by will devised it (together with other property) to the two Plaintiffs in equal moieties.