- (1.) The facts leading to these appeals are as under.
(2.) Nabha was a Princely State in pre-independence India. It was one of the three Phulkian States. The other two were Patiala and Jind.
(3.) In the matter of succession to Chiefship, the rule of primogeniture was followed by the Phulkian families. This rule was also followed in the State of Nabha. While the eldest son became the Chief, provision was made for the younger sons for their maintenance by way of grant of jagir, land or purse,;