Nagamma v. Virabhadra

1. We must follow the decision in Valu v. Ganga I.L.R. 7 Bom. 34 and Vishnu Shambhog v. Manjamma I.L.R. 9 Bom. 108 and hold that unchastity of a widow deprives her wholly of her right to maintenance. No text has been cited in favour of the theory that a bare maintenance can be allowed. The fact that there has been an agreement in our opinion makes no difference. It merely fixes the amount and the security. We must dismiss the appeal with costs.