MT. NAND RANI KUNWAR Vs. MT. INDAR KUNWAR

JUDGEMENT

(1.) THIS appeal arises out of a suit brought by the plaintiff Nand Rani Kunwar in the Court of the. Subordinate Judge of Lucknow on the 1st April 1921, to establish her title to an estate partly situated in the district of Lucknow and partly in Barabanki in the Province of Oudh.

(2.) THE plaintiff is the daughter of one Bhagwant Singh, who died on the 9th of December 1871; and she claims the property in suit as devolving on her on the death in 1913 of her mother Mt. Maharani, the widow of Bhagwant Singh. Bhagwant left him surviving a younger brother named Girdhari Singh, Maharani Kunwar, his widow, and two daughters, namely, Birjrani and the plaintiff. Birjrani died childless in or about 1885.

(3.) THE first and principal defendant in the action is Indar Kunwar, the widow of Bhagwant Singh's brother, Girdhari Singh, who died on the 6th August 1919. The other defendants are the daughters of Girdhari Singh by his first wife, Raj Kunwar. She died on the 16th June 1920.