High Courts(1892) 10 MAD CK 0009

Gopala Aiyangar vs Savuri Aiyangar and Others

Madras High Court · Decided on 25 October 1892 · Citation: (1892) 2 MLJ 261

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Judgment

4 paragraphs · 89 words
1.

Following Narayana v. Krishna, I. L. R 8 M 218, we are of opinion that there is no presumption either way and that in the absence of proof that

the property left by the widow was the property of the husband, appellant was not entitled to a, certificate. The case relied on by the appellant,

Sreemutty Chunder Monee Dossee v. Joykissen Sircar, I. W. R, 107 was before the court when I. L. R 8 M 21.8 was decided.

2.

The appeal fails and is dismissed with costs.