Muhammad Ismail Khan Vs Lala Sheomukh Rai and Musammat Imtiaz-Un-Nisa

Macnaghten, J.@mdashTheir Lordships have considered this case, and they think that the suits should be remanded to the High Court to enable the parties to file evidence with respect to issue No. 3 as to the family custom, Their Lordships will therefore humbly advise His Majesty that the decrees appealed from should be set aside. The costs in the Courts below which have been and will be incurred should abide the result of the remand. The respondents will pay the-costs of P.C. these appeals.