LAWS(BOM)-1906-2-1

BAI DAHI Vs. HARGOVANDAS KUBERDAS

Decided On February 02, 1906
BAI DAHI Appellant
V/S
HARGOVANDAS KUBERDAS Respondents

JUDGEMENT

(1.) This appeal arises out of an application for Letters of Administration made by the appellant Bai Dahi, widow of Tribhowandas, to the estate of her husband.

(2.) The application has been dismissed by the District Court.

(3.) It is from that decree of dismissal that this appeal has been presented.