ADAIKKA MAISTRY Vs. MUTHUSAMI AMBALAGARAN

JUDGEMENT

(1.) THE finding is that the widow has alienated the whole estate and that the next reversioner has consented to the alienation. THE rule that the widow may alienate the whole estate with the consent of the next reversioner is not affected by the recent decision of the Calcutta Full Bench Debi Prosad Chowdhry v. Golap Bhagat (1918) I.L.R. 40 C. 721 or by the recent decision of the Privy Council Bijoy Gopal Mukerji v. Grindra Nath Mukerji (1914) 18 C.W.N.673 P.C. which only deals with partial alienations. THE decrees were right and the second appeals are dismissed with costs.