John Edge, Kt., C.J. and Blennerhassett, J.@mdashThe principle of the decision in Dan Bahadur Singh v. Anandi Prasad supra, p. 435, governs
this case. It is supported by the decisions of the Bombay High Court in Ganesh Shivram v. Abdulla Beg I.L.R.8 Bom. 538; Davlatsing v. Pandu
ILR 9 Bom. 176; Vishnu Vishwanath v. Hur Patel ILR 12 Bom. 499; and Swamirao Narayan Deshpande v. Kashinath Krishna Mutalik Desai
ILR 15 Bom. 419. We dismiss this appeal with costs.