- (1.) Raja Udit Narain Singh was the proprietor of Ramnagar estate, a big taluqdari in district Barabanki in Uttar Pradesh, formerly known as the United Provinces of Agra and Oudh and for short U. P., an abbreviation still in use. Ramnagar estate was governed by the Oudh Estates Act (I of 1869), and in the absence of any disposition by the holder for the time being, it appears to have devolved according to the rule of primogeniture.
(2.) Raja Udit Narain died in 1927 leaving two sons of whom the elder was Raja Harnam and the younger Kanwar Sarnam. Kanwar Sarnam died in 1928 leaving the respondent his only son, and a widow, Parbati Kuer. Raja Harnam died thereafter in 1935 without issue, leaving the appellant his sole widow.
(3.) After the death of Raja Harnam disputes arose between the respondent, who was then a minor and was represented by his certificated guardian, his mother Parbati Kuer, and the appellant, a reference to which has now to be made.;