Pareshmani Dasi Vs Dinanath Das

Calcutta High Court 18 Jul 1868 Special Appeal No. 58 of 1868 (1868) 07 CAL CK 0025
Result Published

Judgement Snapshot

Case Number

Special Appeal No. 58 of 1868

Final Decision

Dismissed

Judgement Text

Translate:

Bayley, J.@mdashThe Lower Appellate Court has reversed the judgment of the Sudder Ameen, on the ground that as the father being deaf and dumb could not inherit the grandfather''s property, and as the minor son was born to the deaf and dumb man after the grandfather''s death, the property of the grandfather passed to his brothers, the uncles of the minor. We are of opinion that, under the Hindu Law, this opinion is correct; and we accordingly, dismiss this appeal with costs.

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