Pathak, J. - (1.) This appeal by certificate granted by the High Court of Allahabad under sub-clauses (a) (b) and (c) of clause (1) of Article 133 of the Constitution is directed against the judgment and order of the High Court allowing a special appeal arising out of a writ petition filed by the respondent.
(2.) A suit was brought it 1935 by one Nawab Ali Raza Khan against Nawab Nawazish Ali Khan for recovery of property. After a chequered career the suit was disposed of in appeal by the Judicial Committee of the Privy Council by a decree granting a declaration in favour of the plaintiff. A claim for mesne profits was left to the trial Court for adjudication. On 27th September, 1955 the trial Court passed a decree against Nawab Nawazish Ali Khan in the following terms: "It is hereby decreed that the defendant do pay to the plaintiff the sum of Rs. 11,53,600/- with interest thereon at 3% per annum to the date of realization on account of mesne profits which have accrued since the institution of the suit subject to payment of Court-fee on the entire amount after deducting the Court-fee already paid."
(3.) It appears that during the pendency of the aforesaid proceedings the plaintiff, Nawab Ali Raza Khan, had applied for attachment before judgment. One of the properties against which attachment was levied was a plot of land on which stood a cinema building "Prakash Talkies". An objection was filed by the defendant's wife, Asmat Jahan Begum, that the property belonged to her. The objection was allowed. But on a suit under Order 21, Rule 63, C. P. C. brought thereafter by the decree-holder the property was held to belong to Nawab Nawazish Ali Khan. It seems that the decree-holder migrated to Pakistan, and his estate was taken over by the Custodian of Evacuee Property. He proceeded to recover the amount decreed as mesne profits under S. 48 of the Administration of Evacuee Property Act. As the respondent, Smt. Lila Devi, was in possession and claimed that the land on which "Prakash Talkies" stood belonged to her, he levied the recovery proceeding against her. Her objection that the property belonged to her and could not be said to be part of the evacuee estate was overruled by the Assistant Custodian of Evacuee Property. An appeal was subsequently dismissed by the Assistant Custodian General. Then she filed a writ petition in the High Court of Allahabad. The writ petition was dismissed by a learned single Judge. A special appeal filed by her against the judgment and order of the learned single Judge has been allowed by a Division Bench. Hence this appeal.;