Ameer-Oon-Nissa and Others v. Moorad-Oon-Nissa and Others (India)

V I l O O R E IND. APP., 114 IXEER-00.

It appeared that soon afzer the dea

iietaeen the Respondents. Moorad-oox

consequence. the t v o latter Responden

eTaksllut. In their

81

and amimed As the Xaafree o i tiio Court her gir-en h i e iurxn, clearly :ird distinotl?.

deoivriiig that Rerpondent is compdenl to hold psriesiinn of die prorerty, the Court

ann no: interiors. The COBTS of the Cnun, nith litereat from the date of wit to dntt

of aatwfactiun, EO be paid hp t ie bppeilant."

FS

apprara 10 hare entered at his death nito posieiaion oi his propelt? in the neiat-

bourhood of the place where h i died and she nar rreutod hy t t c Loci1 nurhoriticsas

odrniniatratria A b B Mahomedan aidow ahe rsuld be entitled to a fauitb p r t at

the deceased’s cstate, the other three parts zoma to hie heirs.

VI MOORE IND. APP, eso R ~ . J & H I I I~IYIHIUZB B.%AIUUK

n l Jiinirr!o, 1871 I..R. Ind. hpp

.

me, the Court before

ELIL the Rigiir IIm. the J,ord Juslioe Turmr, the RI@ Hon. Sir Jolm Partesan,

and the Right Hon Sir Ti l l iam €I. Dlaule.

86