MAHARANI JAIPAL KUMARI Vs. MAHARANI INDER KUMARI

JUDGEMENT

(1.) THEIR Lordships are of opinion that the interlocutory orders which the petition complains of are such that their Lordships ought to advise Her Majesty to grant leave to appeal from them. It is not competent to their Lordships to make any order as to the stay of execution; but they think it right to say that to them it appears to be the reasonable course that the Plaintiff should not pending the appeal be put into possession of the large sums in dispute, and probably it is reasonable that she should not receive more than the annuity of Rs. 25,000 which was decreed to her by the first Court, and with that intimation of opinion they leave the Appellant at liberty to apply to the proper Court in India for the due security of all money paid into the Treasury in obedience to the decree of the Judicial Commissioner.