MT LATIF JAHAN BEGAM Vs. MDNABI KHAN

JUDGEMENT

(1.) This is an appeal from the-decree of the District Judge of Bareilly dated 31st January 1929 reversing the decision of the Subordinate Judge dated 5 July 1928 in a suit to recover arrears of a certain allowance called kharch-I-pandan by enforcement of an instrument; dated 28 February 1921.

(2.) Kharch-i-pandan is a recognized institution amongst Mahomedan families of noble descent and its nature and incidents have-been defined by judicial pronouncement of final authorities.

(3.) In 1919, the plaintiff was married to Akhtar Ali Khan, son of the defendant respondent and her dower was fixed at. Rs. 1,25,500 of Mohammad Shahi ashrfis A child was born of this marriage, but died shortly afterwards. Some time after this event, the plaintiff left her husband's house and began to live with her parents.