MAHARAJA OF JEYPORE Vs. RUKMINI PATTAMAHADEVI

JUDGEMENT

(1.) This is an appeal from a decision of the High Court of Judicature at Madras which varied a decree of the Court of the Agent to the Governor of Madras.

(2.) The suit was brought by the present appellant against the husband of the present respondent for possession of the pargana of Bissemkatak, and for arrears of rent and mesne profits.

(3.) The case made in the plaint filed on 17th September, 1906, was that Bissemkatak was in the plaintiff s Zamindari, that under various grants or leases it had been held by the ancestors of the defendant paying rent and rendering services to the ancestors of the plaintiff, and that at the present time the governing instrument was a patta, of the 1st August, 1877, under which the then Maharajah continued the father of the defendant in possession of the pargana on his payment of an annual Kattubadi of Rs. 15,000. The further contents of the patta were stated as follows:-- Just as your father used to attend in Dasara for service, so, now you should also present yourself with 500 paiks for service whenever directed to do so. These directions are given imperatively.