In Judgment Text:
- the adoption. Thereupon on 10th May 1905, mutation was effected in favour of Mt.
Datar Kaur and Mt. Tej Kaur - on Mta.
Datar Kaur and Tej Kaur informing that they should acquire the proprietary rights before -
On 30th April 1924 one of the widows, Mt.
Datar Kaur , made an oral gift of a portion of the land to her - for a declaration that the gift was ineffectual against his reversionary rights after the death of Mt.
Datar Kaur
In Judgment Text:
- of the judgment-debtor :See Sardarni
Datar Kaur v. Ram Rattan [[1920] 1 Lah. 192=58 I.C. 608 (F. B
J
J
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