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Judgment
4 paragraphs · 99 words
1.
We are of opinion that the plaintiff has no charge upon the property for her maintenance. The sale-deed creates no such charge. It is the seller
and not the plaintiff who would have a charge upon the property for any unpaid purchase money. What the plaintiff relies upon is merely a
covenant by the vendee with the vendor to pay the plaintiff a certain quantity of rice annually. Such a covenant would not give rise to a charge Vide
Webb v. Macpherson 31 C.h 57. We, therefore, allow the appeal and dismiss the plaintiff''s suit with costs throughout.