RANI ANUND KOER Vs. COURT OF WARDS ON BEHALF OF CHUNDRA SHEKHAR AN INFANT

JUDGEMENT

(1.) THE suit out of which this appeal arises was instituted in the Court of the Deputy Commissioner of Lucknow, in the province of Oudh, by the Respondent, the Superintendent of the Court of Wards, on behalf of Rajah Chundra Shekhar, a minor, against Rani Anund Kunwar and Radha Kishen, the Appellants, to set aside an adoption set up by them, by which, as they alleged, the first Defendant had adopted the second Defendant as the son of her deceased husband, Shunkur Sahai.

(2.) THE suit was transferred to the Court of the Deputy Commissioner of Bari Banki in the district of Sitapur.

(3.) BY an order of Her Majesty in Council made in the year 1873, in pursuance of a report of the Judicial Committee in an appeal in which the first Defendant was Appellant and the aforesaid Rajah Kashi Pershad was Respondent, the first Defendant was declared to be entitled, as the widow and heiress of the aforesaid Shunkur Sahai, to a Hindu widow's estate of inheritance in four of the mouzahs and to a one-third share of the profits of seven others of the mouzahs comprised within the said talook of Sessendi, and to a sub-settlement of the said four mouzalis: see the case of the widow of Shunkur Sahai v. Rajah Kashi Pershad Law Rep. 4 Ind Ap. 198; Sup. Vol. 220.