LAWS(PVC)-1911-1-66

MUTHUSAWMI PILLAY Vs. GOVINDASAWMI PILLAY

Decided On January 17, 1911
MUTHUSAWMI PILLAY Appellant
V/S
GOVINDASAWMI PILLAY Respondents

JUDGEMENT

(1.) WE think that, although Exhibit B may not contain words of conveyance, that document should be enforced as having been executed in settlement of a bona fide family dispute between the parties. Vide Ram Niranjan Singh v. Prayag Singh 8 C. 138 where the law relating to such settlements is dealt with. WE, therefore, set aside the decree of the Subordinate Judge and restore the decree of the District Munsif with costs in this and the lower appellate Courts.