Calcutta High Court
Torit Bhoosun Bonnerjee vs Taraprosonno Bonnerjee on 2 April, 1879
Equivalent citations: (1879)ILR 4CAL756
JUDGMENT Pontifex, J.
1. [following the opinion of Phear, J., in Cally Churn Mullick v. Janova Dossee (1 Ind. Jur., N.S., 284), to the effect that in such a case as this the widows are entitled to share with their sons], ordered the plaint to be amended by adding the widows as parties.
2. Attorney for the Plaintiff: Shamaldhone Dutt. Attorney for the Defendants: Mohendronauth Bonnerjee.