MAHARAJ BAHADUR SINGH Vs. AHFORBES

JUDGEMENT

(1.) This is an appeal against the decision of the High Court of Patna, dated March 29, 1926, affirming the decision of the District Judge of Purneah, whereby it was held that a decree obtained by Dhanpat Sing, dated July 10, 1896, cannot be executed against the respondent.

(2.) Dhanpat Sing was the zamindar of lot Saifaganj in Pargana Haveli, in the district of Purneah, and Chatterpat Singh was the bolder of the patni of the said lot. He settled the same in 1929 several parcels with various dar-patnidars amongst others with the father of the present respondent. Dhanpat sold his zamindari to Bhagwanbati on June 27, 1893.

(3.) Dhanpat instituted a suit against the patnidar Chatterpat Sing on September 21, 1893, for arrears of rent due to him up to June 27, 1893, and obtained a decree which became final on July 10, 1896.