KHEMESH CHANDRA RAKSHIT Vs. ABDUL HAMID

JUDGEMENT

(1.) The question for decision in this appeal is, what is the extent of share which passed to the plaintiff, at a sale held under Section 13 of Act XI of 1859.

(2.) It appears that a 14 annas 9 pies share of an estate belonged to one Mofizar Rahaman.

(3.) Mofizar Rahaman died leaving two sons, Fazor Rahaman and Dula Meah, a widow and three daughters, Under the Muhammadan Law the two sons got one half (a quarter each) and the widow and the daughters the other half of the estate. On the 29th October 1886 Fazor Rahaman got himself and his brother Dula Meah, who was then a minor, registered in the Collectorate with respect to the whole of the 14 anna 9 pies share, ignoring his mother and sisters who may be conveniently referred to as the females.