Blair and Burkitt, JJ.:— This case arises under the Land Acquisition Act, No. I of 1894. Land had been taken in which the respondent here had a life estate. Whether that of a [356] Hindu widow or a daughter we are not informed. In neither case had she the power to alienate except for legal necessity. The District Judge, in the face of an objection by the reversioners, has ordered the purchase-money to be paid to the Musammat. This order cannot stand. The case is manifestly one provided for by s. 32 of Act No. I of 1894. We set aside the order of the Court below, and direct that, under the provision of s. 32, the money shall be invested in the purchase of other lands, to be held under the like title and conditions of ownership as the land in respect of which such money shall have been deposited was held, or, if such purchase cannot be effected forthwith, then in such Government or other approved securities as the Court shall think fit. Payment of the rent or other proceeds of such investment will be made to Musammat Mohri as the person for the time being entitled to the possession of such land. Thu Judge will further strictly comply with the other provisions of s. 32. We make no order as to costs.
Appeal decreed.