THAKURDAS Vs. DHANRAO

JUDGEMENT

(1.) THE share of Dhannoo in the village Daryapur and malik makbuza fields recorded in his name were attached by the decree-holders, who got a decree for Rs. 12,294-12-0 against Dhannoo in Suit No. 38 of 1925 on 18th February 1926. The respondent had filed an objection in the Court of Sub-Judge, First Glass, Khandwa, and it was allowed on 2l8t August 1928, and the property attached was released, on the ground that the holders of the village and the fields in question were only trustees and had no disposing power over the corpus of the estate exercisable for their own benefit.

(2.) THE decree-holders have filed this appeal against the order dated 21st August 1928.

(3.) THIS shows that the village was given as a jagir for service. In the muafi register for the year 1868 (Ex. D-3) the following words appear: stated to be a grant from Scindeah's Government for charitable-purposes.