AIR 1915 ALLAHABAD 456(2)

Allahabad High Court

Hon'ble Judge(s): Chamier, Piggott , JJ

Agra Tenancy Act (2 of 1901) , S.22— Nephews, separate, cannot succeed widow if her husband died before the Act. S died prior to the passing of the Agra Tenancy Act (2 of 1901) leaving a widow K. K succeeded to the occupancy-holding left by S. K died after the passing of the Act. Held ; that the plaintiffs, who were the nephews of S and were not in joint cultivation with him, could not succeed to the holding after the widow's Heath.