PRABHATI Vs. DEWAK RAM

JUDGEMENT

(1.) In Regular Second Appeal No. 730 of 1950 the question that arises for decision is whether Julahas of village Jharsa, District Gurgaon, are governed by agricultural custom.

(2.) In reported cases the tests set out hereunder are stated to be the most important tests for determining whether a particular tribes is governed by custom or personal law :-

(3.) In Karam Din v. Mehar Din, 1925 AIR(Lah) 409, Campbell, J. found that Julahas of Ichhra, District Lahore, were not governed by custom.