BARRY II. BUTLIN cl8381 11 IOORE. 480
a fresh petition to IXer Xajesty in Council, and on the: 5th of December 1839, moved
by counsel, for a day to be fired for hetwing the matter of his original petition, for
an extension of the then existing Letters Patent.
Their Lordships were of opinion, that the public were entitled to be apprised o f
the app~ication intended to be made under the recent Statute to enable parties to
enter caveats and lodge objections, and that as no new rules had been framed for
proceeding under the recent Act, those made under the former statute must be ob-
served, and directed the petitioner to advertise his intention to apply, as required
by the rules of practice under the former Act.
The Petitioner having complied with this direction (May 20, 1840 *), and the
existing practice, and no caveat being entered, the petition now came on for hearing
before the Judicial Committee.
Sir W. Follett, Q.C., and Mr. Godson, for the Petitioner-Produced witnesses to
prove the allegations of merits [480] contained in the Petition, and that the Peti-
tioner had not received adequate remI~nerat~on for his outlay, and the ingenuity
of his invention ; and
Lord Lyndhurst-On the part of their Lordships, espressed the opinion of the
Committee, that the subject-matter of the Patent was an ingenious invention, and
that as the reii~ur~eration appeared, from the evidence produced, only to have been
received for the last three years, and during that period was not of an extraordi-
nary kind, it could hardly be said, that the inventor had had sufficiently the benefit
of his invention ; they considered, therefore, that they ought to grant an extension
of the term for seven years.
[Mews' Dig. tit. PATENT F, 2, a. The Extension of letters patent for inventions is
now regulated by s. 25 of the Patents Act, 1883 (46 and 37 Vict., e. 57), and by
rules scheduled 10 on 0. in C. of 26 Nov. 1897 (Stat. R. and O.), 1899, p. 1837.1
ON APPEAL FROM THE P ~ E ~ O ~ A q ~ I V ~ COURT OF ANT ER^^^^.
P ~ N ~ O C K BARRY B A R R Y , - ~ ~ ~ e Z ~ ~ ~ ; JAMES B ~ T L I N , - ~ e s ~ ~ ~ ~ e ~ ~ t
[December 4, 5, 6, 7, and 8, 18381.
The onw of proving a Will being on the party propounding it, i s in general
discharged by proof of capacity, and the fact of execution; from which the
knowledge of and assent to its contents by the Testator will be assumed.
The fact of a p&rty preparing a Will, with a Legacy to himself, is at most otily
one of suspicion, of niore or less weight according to the circumstances, de-
manding, however, the vigilant care of the Court in investigating the case
before granting probate: and though evidettce of the instructions given by
the deceased, and the reading over of the instrument are the most satis-
factory proofs of the Testator's knowledge of the contents, they are nsf, Ihe
only description of proof by which the cognizance of the contents of tliri Kill
may be brought home to the deceased, eve11 in a case of doubtful capacity.
A Will prepared by the deceased's solicitor, under which he took a c o n ~ i d e r a b ~ ~
benefit, the only son of the deceased being excluded ; the deceased being of
weak, though of testable capacity, under tlie circumbtances vronounced for,
affirming the sentence of the Prerogative Court, with costs.
A charge in the nature of conspiracy and fraud being introduced in an allega
tion, by a party opposing probate ; for a collateral purpose not material t o
the suit, the Judicial ~ o x ~ n i t t e e a ~ r m i n g the judgment of the P r e r ~ ~ a t i v ~
* Present : Lord Lyndhurst, Mr. Justice Bosanquet, Sir Herbart Jenner, and tItc
t Present: Lord Brougham, Mr. Baron Parke, Mr. Justice Bosanquet, and tlic
_- _ ~ _ _ _ _ ~
Right Hon. Dr. Lushing~n.
Chief Judge of the Court of Bankruptcy [Sir Thomas Erskine].
P.C. I. 1089 35
11 OR^^ 481 BARRY "U. BUTLEN [1838]
Court condemiied the party with costs, from the tinre of giving in his allega-
tion, toget~~er with the costs af Appeal,
Fendock Barry, of Tol~erton Hall, in the County of ~ o t t i n g h a ~ , the Testator,
r e spec t~n~ the ~ r a ~ ~ d ~ t y of whose Will the presen~ Appal arose, died on the 13th
Ej4811 of March 1833, at the age of seventy-six years, a widower, Iewing behind him
the A~pe l~an t , his son and heir, mid only next of kin.
On the 24th of September 1827, the deceased executed his Will in dup~ica~e, a t
the house of Percy, his attorney, in the presence of two witnesses, whemby he ap-
pointed the ~espo~ide~it,, Samw Butlin, sole Executor and ~ s i d u a r y Legatee, and
amongst other Legacies be~ueathed to Percy 83000, to Butlin 82000, and to White-
head, his butler, E3000.
The v a ~ i d ~ ~ ~ of this Will was d~sputed by the ~ppel lant , on the g r o ~ n d that the
~ ~ e c u ~ ~ o n was pro cur^ by the fraud and consp~racy of Percy, ~ u t ~ ~ n , and White-
head, a t a time whcn the deceased was of unsou~~d mind, and wholly ~ n c a ~ a b ~ e of
making or executing a Will, or of doing any act r e q u ~ r i ~ ~ t h o u g ~ t ~ j u ~ g ~ e n t , and
reflection.
The ~ ~ p o ~ d e i ~ t propounded the above Will for F r ~ b a ~ in the ~ r e r o ~ ~ t i ~ e
Court of Canterbury.
A caveat ~ ~ a v i n g been entered by the ~ p p e l l a n ~ , a ~ l e ~ a t ~ o n s a d exhib~t$ were
~ ? r o u ~ h t in by both parties, and w~tnesses e x a ~ i n e d in support thereof.
14823 The facts and circ~mstances pleaded, and ~ a t e r ~ a ~ to the issue, are stated
very fully in the judgment.
After various int~r~oeutory p r o c ~ d ~ n ~ s , the Judge of the PrerogFtive Court,
Sir Werbert Jenner, on the 5th of Septe~~ber 1831 (reported 1 Curters, Ecc. Rep.
614), pronounced for the force and validity of the Will.
The Appe~ant ap~ealed from this sentence to the Queen in Council,
Mr. Cresswe~l, Q.G., and Dr. A d d a ~ , for the Appellant.
The Queen's Advocate (Sir John Dodson~, and ililr, Thesige~, Q.C., for the Be-
~ p o ~ ~ d e n t .
The ~ o ~ ~ o w i n g a u t ~ ~ o r ~ t j e s w re ~,e~erred to: ~~~~~ v. Btkiize (3 Xyl. and K.
113); Pmtt v, Burker (4 Bum, 507); TU^ v. ~~~€~ (1 Hagg. ECG. Rep. 384,
391) ; Gibsvrc v. Jeyes (6 Ves. 266).
Mr, Baron Parae (Dec. 24),-The rules of law accoxd~ng to which cases of this
nature are to be decided, do not admit of any d~spute, so far as they are ~ ~ e s s & ~
to the d e t e r ~ ~ n a t i o n of the present Appeal: and they have been acquiesced in on
both sides. These rules are two ; the first that the o m s ~~b~~~ lies in every case
upon the party p rop~und~ng a Will ; and he must satisfy the conscience of the Court
that the ~ n s t r u ~ e n t so propounded is the last Will of a, free and capable Testator,
The second is, that if a party writes or prepares a Will, under which he takes a
benefit,, that is rt c i r c u ~ ~ t a ~ c e that ought genera~~y to excite the susp~cion
the Court, and calls upon i t to be vjg~lant and jealous in e x a ~ i ~ i n g the evide~ce in
support of the i ~ ~ s ~ r u ~ e n t , in favour of which it ought not to p ~ ~ i o u n c e unless the
susp~cion i s removed, and it i s ~udicially sa t~~f ied that the paper propo~i~ded does
express the true Will of the deceased,
The
former is und~sputed. The tatter is laid down by Sir John N~~ho l l , in substa~ce,
in Paske v. U ~ ~ ~ € € (2 Phill. 323); ~~~~~~ v. Wyatt (1 Tfagg, Ecc. ftep. 388); and
~ ~ ~ ~ ~ ~ ~ ~ ~ ~ ~ s € v. ~ ~ ~ ~ e ~ - s (I Phill. 187) ; and i s stated by that very Ieasned and ex-
perienced Judge to Iiave been handed down to him. by his predecessors, and this
tribunal have s ~ ~ c t i o n e d and acted upon it, in a recent case; that of Baker. v. Batt
(ante [2 Moo. P.C.] 317).
Their hrdships are fully sensible of the wisdom. of this rule, and the ~ ~ p o r t a n c e
of its pr~ct,~cal ~p l~ca t ion on all occasions. At the same time their ~ordships
think it fit to observe, e s p e c ~ a ~ ~ y as there has been some discussion upon these
points, t ~ ~ a r d s the dose of this i n q u ~ ~ , that some of the expressions reported to
have been used by Sir John Nicholl in laying down this doctrine, appear to them to
he somewhat e~uivocal, and capable of ~ e a d ~ n ~ into error in the ~ n v e s ~ , j ~ a t ~ o n and
decision of questions of this nature. It i s said that where the party ~ ~ e ~ ~ e ~ ~ ~ ~ pre-
1090
These pr~nciples, to the extent that I have stated, are well estab~ished.
BARRU ‘U. BUTLIN f18381 I1 XOORE, *
pares the Will, “ the presumption and onus ~~0~~~~~~ is against the instrument^ and
the proof must go not merely to the act of signing, but to the knowledge of the
contents of the paper ” (Pnske v. ~ ~ ~ ~ t t , 2 Phill. 323) : and that. ‘‘ where the capacity
i s doubtful, there must be proof of ~ ~ ~ ? , ~ c € i ~ ~ OF F e ~ ~ ~ ~ ~ over ’’ ( ~ ~ Z ~ ~ ~ ~ ~ s t v.
Fkiekers, 1 Phill, 193). If, by these expressions, tlte learned [484] Judge meant
merely to say, that there are cases of Wills prepared by a Legatee, so pregnarit with
susp~cion, that they ought to be pro~~ct.~nced against in the absence of evidence in
support of them, and that extending t,o clear proof of the actual knowledge of the
contents, by the supposed Testator, and that instructions proceeding from him, ur
the reading over the instrument by or to him, are the most satisfactory evidence
of sucb knowledge; we fully coIicur in the proposition so understood; in all pro-
b a b i ~ ~ t y the learned Judge intended no more than this. But if the words uscd are
to be construed stvietly; if it is intended to be stated as a rule of law, that in every
case in which the party preparing a Will derives a benefit under it, the olzus pro-
bandi is shifted, and that not only a certain measure but a particular species of
proof i s thereupon required from the party propounding the W-ill,--we feel bound
to say that me assume &e doctrine to be incorrect.
The strict meaning of the term 07~zcs p r o b d i i s thig that if no evidence is given
by the party on whom the burthen is cast, the issue must be found against him.
In all cases the O?WS is imposed on the party propounding a Will, it is in general
d ~ s c ~ a r g e d by proof of capacity, and the fact of execution, from which the know-
ledge of and assent to the contents of the instrument are assumed, and it cannot
be that the simple fact of the party who prepared the Will being himself a Legatee,
is in every case, and under all circumstances, to oretite a contrary presu~~ption, and
to call upon the Court to pronounce against the Will, unless ldditional evidence
is produced to prove the knowIedge of its contents by the deceased. A single
instance, of not unfrequent occurrence, will test the truth of this p r ~ [ 4 ~ ] ~ p o s ~ t i o n .
A man of acknowledged competence and habits of business, worth ~ l O O , O O ~ , leaves
the bulk of his property to his family, and a Legacy of 350 to his con~dential
attorney, who prepared the Will: would this fact throw the burthen of proof of
actual cogn~zance by the Testator, of the contents ct.f the Will, on the party pro-
pounding it, so that i f such proof were not supplied, the Will would be pronounced
against a All that can be truly said is, that
if a person, whether attorney or not, prepares a Ryill with a Legacy to himself, it is,
at most, a suspicious c~rcuinstance, of more or less weight, according to the facts of
each part~cular case; in some of no weight a t all, as in the case suggested, varying
according to circumstances; for instance, the guctlzturn of the Legacy, and the pro-
portion i t bears to the property disposed of, and numerous other contingencies :
but in no case amounting to more than a circumsta~ce of suspicion, demand in^
the vigilant care and circums~ect~on of the Court in investigati~g the case, and
calling upon it not to grant probate wi t~ou t full and entire satisfact~on that the
instrument did express the real intentions of the deceased,
Nor can it be necessary, that ilz a Z E swk cuses, even if the ~estator’s c a p a c ~ t ~
i s doubtful, the precise species of evidence of tile deceased’s knowledge of the Will
is to be in the shape of instructions for, or reading over the ~ n s t r ~ i ~ ~ e n t . They
form, no doubt, the most sa t i s fac to~ , but they are not the oidy s a t ~ s f a c ~ r y de.
scription of proof, by which the c o ~ n i ~ ~ ~ ~ c c of the contents of the Will, may be brought
home to the deceased. The Court would naturally look for such evidence; in some
cases it might be impossible to [@6] establish a Will without it, but it has no right
in every case to require it.
I have said this much upon the rules of law applicable to this case, with the con-
currence of all their Lordships who heard the argument,, not particularly with a
view to the decision of this case, but in order to prevent any misconception upon a
subject of so great practical importance; a t the same time their Lordships wish it
to be d~stinctly u n ~ e r s ~ ~ o d , that entirely acqu~escing in the proprie~y of the rule,
so qualified and explained, they should be extremely sorry if anything which has
fallen from them should have the effect of i ~ p e d ~ n g its full operation.
Tlie case which their Lordships have now to decide has been argued a t the bar
wi th much industry and ability on both sides ; and all their Lords~~ips have besides
had an ample opportuni t~~ of pe r i~s~ng and c o n s ~ d e r ~ ~ g with due care and a~tent io?~
1091
The answer is obvious, it would not.
II xoom, 487 BARBP 'U. BUTLEN [I8381
the i~iimense mass of evidence, more or less mater~al, which was adduced in the
Court beIow-as the result of that. consideration has been to satisfy our minds, that
the Decree of the Judge of the Prerogative Court was right, it i s not necessary $0
go into the same minute statements, o r con~inent upon the evidence in the cause in
detail, which we should have thought it our duty to have done i f we had happened to
mrive at a different conclusion from that of the learned Judge. ~ ~ d o p t i n g the
~ r i ~ c i p ~ e s abov~ laid down, and a d ~ ~ t t e d on both sides, we are all quite satisfied
that the deceased was compet,ent, .and that the paper propounded by the Respo~~dent
is proved to be his true last Will, and to express his real ~ntentioi~s.
A tolerably just estimate may be formed of the [487] character and mental
powers of Mr. Barry, the deceased, from the parol evidence on both Bides, after
making some allowance for the bias under which some of the witnesses speak, a ~ d
the writtan docui~Ien~s, whicli are proved by the hand-~rritii~g of the deceased.
Froni these sources it may be collected, that he WHS a person of slender capac~ty,
of a retired dispwition, ii~do~eiit habits, and addicted to drinking, s o r ~ e ~ ~ i a ~
singular in h i s appearaiice, frivolous, and even childish in his a~nusen3ents and
occupations. On the other hand i t i s clear that be r a s not insane, and al thoug~~
the evidence embraces a period of more than fifty years, and an accoui~t of most of
the transactions of his life, there i s no satis€ac~ory evidence of a single act, denoting
that he was l a b o u r ~ n ~ under delusions, or ~ndicating such a degree of folly ps to
show that he was unfit to be trusted with the managemei~t of his own concerns.
Though certainly not a man of business, tie w&s capable of t r a n s a c t ~ n ~ the ordinary
affairs of life, and the letters produced under his hand, and the parol evidence of
the annual settlement of his accounts, and attendsnce at the bankers, distinctly
show, that he paid 'considerable attention to his pecuniary concerns, and was coni-
petent to the conduct of his own affairs. It i s i i ~ t indeed disputed on one side
but that he was of testable capacity, nor on the other, that he waa a person of weak
mind: BS to the extent of that weakness there i s a difference, but a d n i i t t i i ~ ~ its
existence, even to the degree represented on the part of the Appellant, the only con-
sequence will be, that i t adds to the suspicio~ which unquestionably belongs to the
circunistance of the attorney who prepared the Will, tnking no less than a fourth of
the Estate, and the Legatees taking the whole to the exclusion of his own f n n ~ ~ ~ y ,
[4@$] and calls upon us to watch the proof of the Will itself with increased jealousy
and suspicion.
The question is, whether these grounds of suspicion have been s a ~ i s ~ a c t o r i ~ ~
removed, and the instrument proved to he the real Will of the Testator hiniself.
Thai he should pass over his own relthons i s rendered highly probable under the
unhappy circumstances of this case. If, all the other facts of the case being as they
were, he had lived on terms of affectionate intercourse with his son ; had received
him occas~onally as an ~nmate of the house, or had habi tua~~y correspo~ded with
him, and had always expressed for him parental regard, the case would have been
one of niuch greater susp~cion, and more d ~ ~ c u l t to decide than it i s ; but unhappily,
there i s proof of estrangement from his only son, so clear and distinct as to admit
of 130 doubt, and upon ~ i . o u ~ i ~ s which, whether the charges abainst the son were true
or false, cannot assuredly be deemed irrational. Though Hr. Barry Barry had been
guilty of violent conduet which is deposed to by some of the ~ ~ t n e s s e s , and that
operating on the timidity of his father, might have sunietimes excited his fears ;
i t i s clear from the correspondence, th& h i s father was on a f r ~ e n d l ~ foot in^ with
him, and professed much regard for him, even after that gentleman had absconded
to avoid being taken on a bench w a r r ~ n t , founded upon the eharge against him ;
but after the time that he declined to take his trial at the assizes, in March 1814,
and thereby afforded a strong ground for believing that the charge was true, all
intercourse ceased, the deceased never wrote to, or saw his son a f te rwardshe held
no con~mu~iicat~on whatever with him, and in December 1819, when in the absence
of ~ ~ ~ i t e h e a d and Butlin, under whom control the deceased i s su~~posed ~~9~ to
have been, Nr. Barry Barry went to his father's house, his father of his own acGord
excluded him from his presence, and i t appears to be clear that from the month of
Harc~I 1811, he ceased to speak of him except as an unfortunate and unhappy man.
In this state of complete alienation from his son, it is by no nieanx unn~ tu ra l to
1093
suppose that he would not make him the object of his bounty, but that he would seek
elsewhere for those on whom he would bestow it.
After his daughter’s death in 1821, he had no relations except the Neales: from
them also i t i s qua1Iy clear that his regards, i f he ever enterta~ned any, were es-
tranged. With ~~enaock,who died in Septeniber 1816, he had unfort~~iately quarrelled,
and he kept up no intercourse with the other ikiexnbers of that fa~~iiIy : under these
circumstances i t is highly probable that he would uiake a Will in order to prevent his
son enjoying his property, and that as none of his relations were on terms of friend-
ship with him, he would bestow his bbunty on those persons who were; and none
seem to have been in habits of intercourse with him xilore than Mr. Percy altd Mr.
Butlin, and i t is by no means improbable that he would give a part to an old
servant in whom he had reposed great coniidence and trust. It i s true that this
con~dence was in some respect misplaced, and ~ ~ h i t e l ~ e a d seems to have taken
liberties in his master’s house which he could hardly have sanctioned ; but still its
does not appear that his master knew it, and he was entrusted to the last with the
management of his domestic affairs.
With these probabilities then in f ~ v o u r of the Will propounded, let us look a t
the evidence of the fuetztm, which though not so strong as direct proof of written
[~9~] inst~ructions, to the full extent of the Will, or direct proof that i t was read
over, i s still of a very satisfactory nature, and, with the other circu~stances to which
I have adverted, leaves the mind permanently satisfied that the instrument expresses
his real vishes.
In the first place it i s a fact beyond dispute that Mr. Percy, who prepared the
Will, at all events meant that it should be fairly and openly esecuted in the presence
of r e spec t~~ le witnesses. Mr. Sniith was c e r ~ a i n ~ ~ applied to by him for that
purpose, and could not attend, Dr. Davidson and Mr. Chapman, all answering that
descrjpt~on, did attend. This ci~cunistance i s strong to prove the absence of clandes-
tinity and fraud,
There were instruct~ons for the burial and funeral, in the hand~r i t i ng of the
Testator. These prove no more than that his mind was directed on the subject of
arrangement after his death; but they do not carry the case further, they do not
lead necessarily to the inference that he had a Will in view ; but Exhibit C. is proved
by a witness named Gough (and there i s no fair ground to disbelieve his evidence)
to have been transmitted to the deceased. It incorporated the Memorandu~ D.,
and was a draft of the Will, and that Draft, in a page of i t which contains tlte
legacies to Whitehead and his wife, is twice altered in the hand-writing of the
Testator ; which distinctly proves that his mind was employed on the subject, and
affords reasonahltt evidence that he was cognisable of its contents. In addition i o
this, Gough proves that i t was Mr. Barry who sent him to desire Mr. Chapman “ t o
come and see him execute his Will.’’ We also sent him with the same message to
Dr. Marsden, but that [&lI g e n t ~ e ~ a n was not at home; Dr. D a ~ ~ d s o x ~ , who did
attest it, expressly swears that Yr. Barry declared it to be his last Will and Testa-
ment, and requested him and Yr. C ~ a p ~ a n to witness it; and he adds his belief
tphat Mr. Barry was of perfectly sound mind, memory, and understanding, and
capable of doing any act which required thought, j u d g ~ e ~ t , and reflection. It is
suggested that there was some secrecy in the preparation of the Will, in Mr. Percy’s
oflice, for ~ightingale, who was an old cIerk, did not know it ; but we think that this
does not raise any inference of this kind, as i t may naturally be accounted for by
the practice of entrusting different matters of business to diffe~ent clerks, and if
a fraud had been intended and cancooted between three Legatees i t i s rather mort!
likely that Nightingale, who was an associate of Whitehead, should be employed,
than Gough, who was not.
We think, therefore, on the whole, that tnhe evidence of the ~~~~~~ coupled
with the strong ~rob&b~li t ies of tbe case, is sufficien~ to remove the suspicions which
naturally belong to the case of all Wills prepared by persons in their own favour,
especially when made by those of weak capac~ty. The undue infiuence, and the
~ ~ p o r t u n ~ t y which, if they are to defeat a Will, must be of the nature of fraud or
duress, exercised on a, mind in a state of debility, are insinuated but not proved.
W h i ~ h e a d ’ ~ authority and power over his master is, no doubt, sufficient~y
established ; but that such authority and power were in any way exercised to procure
1093
*
11 XOORE, 492 MELLIN U. MELLIN [1838]
this Will to be made is only conjecture; and there i s nothing like proof of authority
or control of any kind on the part of Butlin or Percy.
[4921 We are, therefore, of opinion that the Will ia established, and ought to be
admitted to proof. We have entertained some doubt as to the propriety of that part
of the decree which condemns the Appellant in the costs s u ~ e q u e n t o the giving in
his allegation dated the 7th of November 1833. The case is one in which the
Appellant was well justified in calling for the proof of the Will, and watching and
sifting that proof, and he certainly ought not to have had to pay the costs of that
inquiry. But as the case made by his allegation was a charge in the nature of
conspiracy and fraud, and that charge has failed, and as a part of it, and that
causing no small addition to the expense, is introduced for a collateral purpose,
not material to the decision of this suit, we do not think we ought to vary the Decree
of the Court below in respect to the costs, and the appeal must be consequently
dismissed, and we think with cmts.
See ~ u r ~ ~ q ~ g v. ~ o v e l u ~ , 2 Curteis, 225, 227-8.
[Mews’ Dig. tit. WILL, I. TESTANESTABY CAPACITY, h. U d a e Inf lumce uad P r o d ,
also VIII. d. 3 Orms of Proof, E. Costs. Followed in
~ ~ ~ t c ~ ~ e ~ ~ v. ~ ~ o r ~ a s , 1847 12 Jur. 967 ; G ~ r - d ~ o z ~ e v. BlncLEturn, 1866, L.R.
1 P. and D. 116; ~ ~ ~ r e Z Z v. ~ u ~ t o n (1894), P. 151 ; ~ u ~ r e l l ~ v. C O ? . ~ ~ ~ U T ~ (1899),
A.C. 567 ; and Sharna C h u r n Kuridu v. K ~ e t ~ ~ . o m o ~ ~ &si (1899), L.R. 27 Ind.
App.,XO. Cf. also Cleare v. Gleare, 1869, L.R. 1 P. and D. a t p. 657; and
Hastdow v. Stobie, 1865, 1 P. and D. 69. On point as to costs, see note t o
Armstrong v. Huddleston, 1838, 1 Moo. P.C. 492.1
S.C., below, 1 Curt. 614.
E4931 ON APPEAL F R O M ~ H E ~ O N S ~ S T O ~ Y COURT OF YORK.
JAKE MELLIN,--Appellmt; RICHARD JOHN SUTCLIFFE MELLIN,---Respo?t-
dent* [8 and 12 Dec. 18381.
The fact of a marriage celelxated in the Isle of Man, though averred in the libel
and not controverted by the answer, is not sufficieiitly proved in a suit for
divorce on account of adultery, by the production of a copy of the certificate :
but further proof was supplied by the viva voce examination of a witness
before the Judicial Committee under the 3 and 4 Will. IV., e. 41, s . 7.
This was an Appeal from a sentence of divorce or separation by reason of
adultery, in a cause promoted by Richard John Sutcliffe Mellin, of Belle Vue, in the
p r i s h of Sandal Magna, in the Diocese of York, against Jane Mellin his wife.
The sentence was proi~ounced after hearing the cause, by the O6cial Principal
of the Co~sistory Court of York, on the 14th of July 1837, alimony liaving been
assigned pending the suit.
The marriage was averred in the libel, and though not controverted, was not
admitted by the answer, and was only proved by a certificate, which purported to he
:2 copy from the register of marriages in the parish church of Malew, in the Isle of
Xan.
The certificate stated the marriage to have been by special license a t Castletown,
in the Island, on the 9th of June 1823; it was signed by the Vicar and the parties
thereto, and appeared to have been solemnized in the presence of two witnesses. This
certificate was made an exhibit, but the marriage was not proved by the examination
of either of the witnesses.
[49Q On the Appeal coming on, Dr. Phillimore took a prelimirlary objection on
the part of the Appellant to the want of sufficient proof of the marriage, and cited
~ a r ~ l ~ v. H a r n l k (heard in the Arches Court, ~ i c h a e ~ a s Term, 1836), which was
a suit originally begun in the Consistory Court of Bath and Wells, for divorce 011
* Present : Lord Brougham, Mr. Baron Parke, Rfr. Justice Bosanquet, and the
Chief Judge of the Court of Bankruptcy [Sir Thomas Erskinef.
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1094