MUHAMMAD ABDUL KARIM KHAN Vs. BISHAN SAHAI

JUDGEMENT

(1.) First Appeals Nos. 256, 257 and 258 of 1924 are all connected and arise out of suits brought by reversioners and their transferees for possession of property to which the former succeeded on the death of a Hindu widow.

(2.) Bhawani Sahai was admittedly possessed of considerable property and owned about 26 or 27 villages. He died on 8 August 1870 leaving two widows known as Mt. Rani Chunno Kunwar and Rani Maharani. He left no issue. During their lifetime these widows made various transfers in consequence of which the bulk of the estate has come into the possession of the numerous transferees who are impleaded as defendants in the suit. Rani Chunno Kunwar died about 1903 or 1904 and Rani Maharani died on 16 February 1915.

(3.) Salig Ram and Dwarka Prasad claimed to be the immediate reversioners to whom the succession opened on the death of Rani Maharani. They have transferred part of their property to the other plaintiffs and a joint suit has been instituted on behalf of them all. The defendants are, as we have remarked above, the representatives of the various transferees. We shall deal with each of their cases separately.