AI Structured Summary
Not yet generated for this judgment
Judgment
3 paragraphs · 61 words
1.
We are of opinion that Article 125 does not apply to the suit, because the plaintiff would not have been entitled to possession if the widow had
died at the time of the institution of the suit. It follows that the suit is barred by limitation and ought to have been dismissed.
2.
The appeal is allowed with costs throughout.