JOSHUA Vs. ARAKIE

JUDGEMENT

(1.) The plaintiff, Mozelle Joshua, is the widow of Aaron Raphael Joshua; and she has brought this suit to establish her right to Rs. 10,555 under an instrument, which she describes as a marriage settlement or ketuba. The defendants are Sophie Arakie, Aaron Raphael Joshua s daughter by a former wife, and the Administrator-General of Bengal, his representative under a grant of letters of administration.

(2.) This ketuba came into existence on the marriage of the plaintiff with the deceased. A translation of it is annexed to the plaint.

(3.) It opens with a narration of the bridegroom s proposal to the bride, his promise to feed and clothe her and endow her with 100 pieces of silver, her acceptance of his proposal, and their marriage.