MAHOMED IBRAHIM ROWTHER Vs. SHAIKH IBRAHIM ROWTHER

JUDGEMENT

(1.) This is an appeal from a decree dated August 12, 1915, of the High Court at Madras reversing a decree of the Subordinate Judge of Coimbatore, dated January 7, 1914.

(2.) The litigants are Lubbai Mahomedans of the Sunni sect, and the contest is as to the devolution of the estate of Mahomed Hussain Rowther. He died in 1904 leaving a widow and three sons and also two daughters named Ponnuthayee and Sulaiha Bi.

(3.) Ponnuthayee died in September, 1905, leaving a husband and a daughter. They are the plaintiffs in this suit. The defendants are the three sons of Mahomed Hussain Rowther, his widow and the two children of Sulaiha Bi who was dead at the institution of this suit.