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Judgment
There is nothing to show that the decree was obtained against the widow Mahalakshmi as the representative of her husband''s estate, nor are we
referred to any proceedings in that suit showing that the decree was not a personal one simply.
In Jugul Kishore v. Jotendro Mohun Tagore ILR 10 Cal. 985 the decree was passed against the husband. In Bisto Beharee Sahoy v. Lalla
Byjnath Pershad 16 W.R. 49 the husband''s property was expressly made liable by the decree. Neither of these cases is, therefore, on all fours
with the present one, which is governed by the principle laid down by the Privy Council in Baijun Doobey v. Brij Bhookun Lall Awusti L.R. 2
IndAp 275 : ILR 15 Cal. 133
The razinamah does not, on its true construction, amount to a gift of an absolute estate to the widow. It merely recognizes the widow''s right to
possess the property during her life without making alienations.
The dismissal of the claim petition cannot affect the plaintiffs'' claim as reversioner, a claim which only became enforceable on the widow''s death
in 1888. Further, the claim was dismissed without inquiry.
It is finally contended that the debt in question was due from the husband, as is also found by the District Munsif, and that the District Court was
wrong in considering this point immaterial.
This was not the case of a voluntary sale by a widow in discharge of her husband''s debt, but of a Court-sale in execution of a personal decree
obtained against the widow. The Judge is therefore right.
We dismiss the appeal with costs.