GIRINDRA MOHAN ROY Vs. KHIR NARAYAN DAS

JUDGEMENT

(1.) This is a Rule granted to the petitioner under Section 25 of the Provincial Small Cause Court Act.

(2.) The facts giving rise to the present Rule are that the petitioner was adopted on the 2nd of July, 1899 (18 of Sravan 1306). His adoptive mother and step-mother were in temporary possession of the estate as Hindu widows with limited rights, which ceased on the date of the petitioner's adoption.

(3.) Along with the estate to which the petitioner succeeded on his adoption there was also an instalment bond executed by the defendant in favour of the two ladies mentioned above.