MAHOMED SYED FAYEZ ALI KHAN Vs. SITARA BEGUM

JUDGEMENT

(1.) The plaintiff brought this suit to enforce her right as his widow to a share of the estate of the late Syed Nawab Azam Ali Khan Bahadur, who was known to the public as the Nawab of Jafargunge in the district of Murshidabad. He was the eldest of five brothers and traced his descent from the eldest son of the historic Mir Jafar, Nawab Nazim of Bengal, the present Nawab of Murshidabad being, it is said, descended from a younger son of Mir Jafar.

(2.) The principal defendant (defendant No. 1) is the eldest son of Nawab Nazim Ali Khan and the pro forma defendants are other members of the same family.

(3.) It is common ground that the Nawab went on pilgrimage to Mecca and afterwards died at karbala, in Turkish territory, on the 20 February 1896.