GANESHA Vs. NAGESHAR BAKSH SINGH

JUDGEMENT

(1.) THIS is an appeal from a judgment and decree, dated the 8th of August, 1916, of the Court of the Judicial Commissioner of Oudh, which reverse a judgment and decree, dated the 23rd of December, 1913, of the Subordinate Judge of Gonda.

(2.) IN the suit which is brought the plaintiffs pray for a decree for, possession of the village of Sonahra, pargana Paharapur, tahsil and district Gonda, by cancellation of a certain sale deed thereof executed on the 30th of December, 1871, in favour of Thakur Mirtunjai Bakhsh Singh, now represented by the appellant. The grantors of the deed were three Hindu pardanashin ladies Musammats Basanta, Rani and Maharan i.

(3.) BISHAN Prasad owned, as already mentioned, these two villages. The pedigree as flowing from him is as follows: