MOKHADA DASSEE Vs. NUNDO LALL HALDAR

JUDGEMENT

(1.) The point we have to decide upon this appeal is, whether or not an indigent daughter, who is a sonless widow, is entitled to maintenance out of her father's estate which has descended, to his heir. The suit is one by a sonless widow against the heir of her deceased father, who as such heir acquired his property, for a declaration in effect that she is entitled to separate maintenance during her natural life out of her late father's estate.

(2.) Except as to the indigency of the plaintiff, there is, virtually, no dispute of fact in the case, and no dispute that, at the time when the succession opened out, the plaintiff was a sonless widow.

(3.) The facts as to the pedigree and relating to the other historical portion of the case have been admittedly stated with accuracy by the Court below, and there appears to be no necessity to recapitulate them.