MUSSUMAT LALLI BEGUM Vs. NAWAB MUHAMMAD AZMAT ALI KHAN

JUDGEMENT

(1.) THIS appeal arises in an action brought by Mussumat Lalli Begum, claiming in her own right as widow of the late Nawab of Kurnal, Ahmed Ali Khan, and as guardian on behalf of her minor sons, Rustam Ali Khan and Umar Daraz Ali Khan, to recover her own share as widow, and the shares of her minor sons who are alleged to be sons of the late Nawab, in large landed estate and other property left by him. The Defendant in the action is Nawab Azmat Ali Khan, who is the undoubted son of the late Nawab and much older than the two minor Plaintiffs.

(2.) THE late Nawab had four wives. A son, Rahmat Ali Khan, died in his lifetime. He left surviving him Azmat Ali Khan, the Defendant, the Mussumat Lalli, who asserts that she was his wife and is now his widow, and the two minor Plaintiffs.

(3.) THE issues raised as to the right of the minor Plaintiffs to inherit originally involved the following questions:--First, the alleged marriage of their mother Mussumat Lalli, with the late Nawab; secondly, the alleged acknowledgment and recognition of them by the late Nawab as his sons, and the legal consequence of such recognition if made; and thirdly, the existence of certain family customs.