Section 23 in Cochin Christian Succession Act, 1097
23. Passaram, no necessary presumption from.
- Notwithstanding proof that a Passaram was paid to the Church on the occasion of a marriage, it is a question of fact,(a)Whether any Streedhanam was given or contracted to be given, and(b)Whether the amount fixed for calculating the Passaram as its sub-multiple is the amount of the Streedhanam given or contracted to be given(c)Where the intestate has left no lineal descendants:
