KNUT KNUTSON Vs. ATTORNEY-GENERAL

JUDGEMENT

(1.) In order to succeed on this appeal, it is, of coarse, necessary for the appellant to show that the allegations in his statement of claim are sufficient to raise a sustainable cause of action against the Crown. And for this purpose the first, and perhaps the most crucial, question to be determined is whether there is to be found in the claim an allegation, either express or by necessary intendment, that the land in question ever came into the possession of the Crown or of some agent for the Crown.

(2.) Now, in the statement of claim itself, there is a singular absence of any allegation as to possession. In that document there is no averment that the appellant ever acquired any possession of the land, still less that he was in possession in the year 1916, when the British forces occupied the country, or in the year 1924, when the sale by the Nigerian Custodian of Enemy Property took place. The statement of claim is quite consistent with the assertion by the appellant of a mere paper title to the land, entirely divorced from any kind of possession.

(3.) Further, the statement of claim nowhere alleges that the Crown or any alleged agent of the Crown, or even the Nigerian Custodian of Enemy Property, ever took possession of the land. The nearest approach to such an allegation is to be found in the averment in para. 9 of the claim that "in November 1924 the Nigerian Custodian of Enemy Property, by the authority of a proclamation of the Governor of Nigeria, approved by His Majesty's Secretary of State for the Colonies, caused the aforesaid lands to be sold by auction in London."