JAGGO BAI Vs. UTSAVA LAL

JUDGEMENT

(1.) This is an appeal from a decree dated November 26, 1925, of the High Court of Judicature at Allahabad reversing in part a decree dated May 19, 1922, of the Subordinate Judge of Banda.

(2.) The plaintiff is under Hindu law the heiress of her father, Uttam Ram, who died on October 30, 1875, without having had a eon. tier right to possession of her father's estate did not accrue until February, 1914, on the death of her father's widow, Deo Koer (hereinafter called the mother). The mother was entitled to the estate while living.

(3.) At the death of Uttam Ram there were also living his mother, Jarao Bai (hereinafter called the grandmother), and his deceased brother's widow, Man Koer (hereinafter called the aunt).