Lali Jan v. Muhammad Shapi Khan

Richards, C.J and Banerji, J.:— The facts of the case and the questions of law which arise in it are fully dealt with in his judgement by our learned brother. In our opinion the conclusion at which he arrived is supported by the decision of their Lordships of the Privy Council in Nawab Umjad Ally Khan v. Mussumat Mohumdee Begum. That was no doubt a case between Shias, but the rule of law was considered as applying equally to Shias and Sunnis. This has been shown by Mr. Ameer Ali on page 86 of Vol. I of his well-known work on Muhammadan law. We dismiss the appeal with costs.

Appeal dismissed.