RANGA SASTRIGAL Vs. SAMANNA SASTRI

JUDGEMENT

(1.) NO authority in support of the petitioner's plea is cited by the petitioner's Vakil and apparently the question of the grandson's liability to contribute under the Hindu Law was not argued in the Court below. We do not think that Vrij Bhukandas V/s. Bai Parvati 32 B. 26 : 9 Bom. L.R. 1187, or the text in Smirthi Chandrika, page 38, Chapter II, Section II, paragraphs 21 to 23, are in point.

(2.) WE dismiss the petition with costs.