THOMMEN Vs. ROSA

JUDGEMENT

(1.) It is well settled that among the Christians of Travancore, Streedhana paid to the father of the bridegroom is to be held by him in trust for the bride and that being so the courts below have rightly held that the liability to account for the money is not a debt within the meaning of S.2 (c) of Act 31 of 1958 so as to make S.4 of that Act applicable to the execution of the decree obtained by the plaintiff in this case on such a liability.

(2.) I dismiss the appeal.