Mussamut Saffiham Vs Sayad Umed Ali

Calcutta High Court 29 May 1869 Special Appeal No. 3320 of 1868 (1869) 05 CAL CK 0021

Judgement Snapshot

Case Number

Special Appeal No. 3320 of 1868

Judgement Text

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Macpherson, J.@mdashIn the state of facts found by the Judge, this case falls within the principle acted upon by the Court in the case of Mussamut Janee Khanum v. Mussamut Amatool Fatima Khanum 8 W.R. 51. It is distinguishable from the two other cases of Mussamut Wafeah v. Mussamut Saheeba 8 W.R. 307 and Mussamut Calsumnissa v. Wabidunnissa 3 B.L.R. A.C.J. 176-N in this, that in those cases the widow''s possession had been

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