MI ME Vs. MI SHWE MA

JUDGEMENT

(1.) This is an appeal from a judgment of the Judicial Commissioner of Upper Burma reversing a decree of the District Court of Magwe.

(2.) The question on which the Courts differed relates to the status of the plaintiff Mi Shwe Ma. She claims to have been lawfully married to one Maung Aung Myat, deceased, and as his widow to be entitled to share equally in his estate with her elder sister Mi Me, who had been married to him for many years before his connection with the younger sister.

(3.) In Burma polygamy is undoubtedly lawful, and it is not unlawful to marry the sister of a living wife, though such a marriage is not considered quite respectable, while marriage with a deceased wife s sister is looked upon as proper and even laudable.