- (1.) 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;