BULDEO DAS SINGH Vs. MOHAMAYA PROSAD SINGH

JUDGEMENT

(1.) The action was originally brought in 1902 by one Musammat Channoo Bibee against Rai Ganga Prasad Bahadur. The plaintiff and defendant are both dead, and the administrator of the deceased son and heir of the former and the sons and legal representatives of the latter have ben substituted on the record.

(2.) The action is brought to recover a sum of money which the defendant agreed to pay to the plaintiff in consideration of her consenting to give her daughter in marriage to his son.

(3.) It appears that the plaintiff had a daughter Sreemati Lachmi Bibee, and that in 1896 the defendant was desirous that this girl should be given in marriage to his son Gobinda Prasad.