High Courts(1869) 05 CAL CK 0021

Mussamut Saffiham vs Sayad Umed Ali

Calcutta High Court · Decided on 29 May 1869

CASE NUMBER
Special Appeal No. 3320 of 1868

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

1 paragraphs · 73 words

Macpherson, J.—In the state of facts found by the Judge, this case falls within the principle acted upon by the Court in the case of Mussamut Janee Khanum v. Mussamut Amatool Fatima Khanum 8 W.R. 51. It is distinguishable from the two other cases of Mussamut Wafeah v. Mussamut Saheeba 8 W.R. 307 and Mussamut Calsumnissa v. Wabidunnissa 3 B.L.R. A.C.J. 176-N in this, that in those cases the widow''s possession had been