KAMTA PRASAD SINGH Vs. RANI SAYEEDA KHATOON

JUDGEMENT

(1.) This appeal is brought on behalf of the plaintiff Kamta Prasad Singh, from a judgment of the Additional Subordinate Judge of Gaya, dated 11-9-1947.

(2.) The plaintiff claimed that his predecessor-in-interest had purchased an area of 18.37 acres of 'bakasht' land in village Bahadurpur by several registered sale deeds dating from the year 1914.

(3.) It is the plaintiff's case that he was born on 13-10-1920. During his minority, his mother was appointed as a guardian of his person and property by an order of the District Judge under the Guardians and Wards Act. The plaintiff stated that he attained majority on 14-10-1941. The plaintiff brought the suit on the ground that defendant No. 1, the sixteen annas 'Mukarraridar', had dispossessed him from the land in dispute through defendants 2 to 10 who are the settlees of defendant No. 1.