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