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Judgment
5 paragraphs · 115 words
1.
We are unable to agree with the District Judge that an outright gift of a portion of the family property by way of a provision for maintenance is
necessarily beyond the powers of a family manager. In this case the gift has been found by the District Munsif to represent a very small portion of
the family property, and that finding has not been attacked in the appeal to the District Judge.
2.
We cannot, therefore, hold that the gift was invalid and we allow the appeal and restore the decree of the Court of first instance with costs here
and in the lower Appellate Court. The memorandum of objections is dismissed with costs.