MUSAMMAT KHUDAJIATUL KUBRA Vs. MUSAMMAT AMINA KHATUN

JUDGEMENT

(1.) After hearing the learned Counsel for the appellants in this case we are clearly of opinion that the appeal must fail.

(2.) The relevant facts to be stated are as follows:

(3.) In the year 1882 one Muhammad Rahmat Ali executed an agreement whereby he undertook to pay to his daughter-in-law Musammat Amina Khatun a sum of Rs. 15 a month for food and clothing. This payment was to be made to her during her life-time.