SAIDA BEGAM Vs. SABIR ALI
LAWS(ALL)-1961-3-10
HIGH COURT OF ALLAHABAD (FROM: LUCKNOW)
Decided on March 30,1961

SAIDA BEGAM Appellant
VERSUS
SABIR ALI Respondents


Referred Judgements :-

SHAH CHATURBHUJ V. SHAH MAUJI RAM [REFERRED TO]
ASHRAF V. L. SAITH MAL [REFERRED TO]
CHINTAMONI SAHU V. JAHURI MAL [REFERRED TO]
KESHARDEO CHAMRIA VS. RADHA KISSEN CHAMRIA [REFERRED TO]
TULSI DEI VS. SATRUHAN SINGH [REFERRED TO]



Cited Judgements :-

M RAMACHANDRA RAO VS. A PAPAYYA SASTRY [LAWS(APH)-1972-9-18] [REFERRED TO]
M M JAMADHAR VS. AMIRBI [LAWS(KAR)-1984-8-49] [REFERRED TO]


JUDGEMENT

R.A.Misra, J. - (1.)The points raised for decision in both these revision petitions are the same. It will, therefore, be convenient to dispose of them by one judgment.
(2.)Smt. Saida Begam, wife of Sri Hamid Ali Siddiki, Advocate, Bara Banki, applicant, obtained two decrees against her former husband Thakur Mohammad Umar, Taluqdar of Tipreha estate. One was a decree for her maintenance and the other for her dower debt, due from Thakur Mohammad Umar. Thakur Mohammad Umar died on the 13th October, 1949, and according to the decree-holder, superintendence of the estate of Tipreha, as also of the other assets of the deceased Thakur Mohammad Umar, was assumed by the Deputy Commissioner, Bahraich, as Manager, Court of Wards.
(3.)Smt. Saida Begam applied for execution of her decrees.


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