AI Structured Summary
Not yet generated for this judgment
Judgment
The finding is that the widow has alienated the whole estate and that the next reversioner has consented to the alienation. The rule that the widow may alienate the whole estate with the consent of the next reversioner is not affected by the recent decision of the Calcutta Full Bench Debi Prosad Chowdhry v. Golap Bhagat 19 Ind. Cas. 273 : 17 C.W.N. 701 : 17 C.L.J. 499 : 40 C. 721, or by the recent decision of the Privy Council Bijoy Gopal Mukerji v. Girindra Nath Mukerji 23 Ind. Cas. 162 : 12 A.L.J. 711 : 19 Cri.L.J. 620 : 16 Bom. L.R. 425 : 16 M.L.T. 68 : 27 M.L.J. 123 : 1 W. 533 : 18 C.W.N. 673 which only deals with partial alienations. The decrees were right and the second appeals are dismissed with costs.