Misra, J. - (1.) These appeals by certificate are directed against the common judgment and order of the High Court of Judicature at Allahabad dated May 14,1963, As the appeals raise common questions of fact and law they are being disposed of by a common judgment.
(2.) The circumstances leading up to these appeals are as follows, One Lala Gurdin acquired considerable landed property in villages Patara, Mubarakpur Lata, Madanpur, Gosra and Jeora Nawabganj in Kanpur. He had no male issue. He died on December 10, 1861 leaving behind his widow Smt. Amrit Kuer and three daughters:Smt. Hazaro, Kuer from his predeceased wife, and Smt. Mewa 'Kuer and Smt. Prago Kuer from Smt. Amrit Kuer, After the death of Gurdin his entire estate came into the hands of his widow, Smt. Amrit Kuer. Amrit Kuer also died on August 1, 1880. During her lifetime she made certain alienations but those alienations are not relevant in the present appeals. After her death the three daughters of Lala Gurdin succeeded to the estate left by Smt. Amrit Kuer, as limited owners. Soon after the succession the three daughters divided the property amongst themselves and they came in possession of one-third share each, When Smt. Prago Kuer, one of them, died on July 8, 1907 the estate remained with the two surviving daughters. When Smt. Hazaro Kuer, the other daughter, died on January 24, 1914 the estate remained in possession of Smt. Mewa, Kuer, the last surviving daughter. She also died on June 14, 1923.
(3.) During their lifetime the three daughters had been making various allenations of the property that fell to their exclusive share. Smt. Mewa Kuer also made a number of allanatim in favour of different persons at different times. We are concerned In the present appeals with sale deeds dated July 27, 1901; July 17, 1914 and October 19, 1915. The sale deed dated July 27, 1901 was executed by Smt. Mewa Kuer to one, Ram Narain in respect of the entire Mahal (Sic) Mewa Kuer and 2 anna 8 pie share in Mahal Katri. Ram Narain's successors in their turn sold the suit property by means of two sale deeds one dated July 14, 1919 in favour of Rai Sahib Lala Gopi Nath who is dead and is represented by defendants 19 to 23 in suit No. 25 of 1935 and the other dated January 2, 1920 in favour of Brahmavart Sanathan Dharam Mahamandal, Kanpur, hereinafter referred to as the trust, and arrayed as defendant No. 8 in suit No. 25 of 1935.;