BAI NAGUBAI Vs. BAI MONGHIBAI

JUDGEMENT

(1.) This is an appeal in forma pauperia by special leave from a decree of the High Court, dated August 11, 1922, which reversed a decree of that Court in its Original Jurisdiction, dated November 25, 1921.

(2.) The question in the appeal is whether the appellant is entitled to maintenance from the estate of one Vasanji Madhavji Thakar, deceased.

(3.) The appellant is a member of the Gurav caste of Hindus, and at the age of twelve years was given into the keeping of a Shethia, or rich Hindu, named Gopal Mulji, and lived with him for twelve years and bore him two children, and during that time made the acquaintance of the deceased, who was a friend of his and used to accompany him occasionally when he visited her.