1. Following Narayana v. Krishna, I. L. R, 8 M, 218, we are of opinion that there is no presumption either way and that in the absence of proof that the property left by the widow was the property of the husband, appellant was not entitled to a, certificate. The case relied on by the appellant, Sreemutty Chunder Monee Dossee v. Joykissen Sircar, I. W. R, 107 was before the court when I. L. R, 8 M, 21.8 was decided.
2. The appeal fails and is dismissed with costs.