SAHEBRAO Vs. JAYAWANTRAO

JUDGEMENT

(1.) IT is well known that in Berar a watan has a sentimental value out of all proportion to its cash value., but still, we cannot hold that, for purposes of jurisdiction, the value of a half-share in an annual payment of Rs. 768-8-0 exceeds Rs. 10,000. This case therefore cannot fall within Section 110 of the Civil P.C. The appeal, however, raises the question whether the inheritance of cash allowances known comprehensively in Berar as " lawajama, " is governed by ;the Inam Rules or by the law relating to ordinary pensions. This is undoubtedly la question of considerable public importance, involving many families of position. We consider therefore that the case falls within the scope of Section 109 (c), and we accordingly certify that it is a fit one for appeal to His Majesty in Council.