Bombay High Court
Dossibai Framji Markar vs Cooverbai Hormasji Markar on 21 July, 1908
Equivalent citations: (1908)10BOMLR758
JUDGMENT Basil Scott, C.J.
1. In this case the defendants, who were executors under the will of a Parsee gentleman named Framji Cawasji Marker, have assented to a certain annuity payable to the plaintiff and paid it for a period of fifteen years after the testator's death.
2. Then for the period between the 1st of June 1905 and 31st of July 1907, they did not pay. She accordingly sued them in the Presidency Small Cause Court for the arrears of annuity.
3. It is contended before us that the Small Cause Court had no jurisdiction to try the suit by reason of the prohibition contained in Section 19(k) of Act XV of 1882, which removes from the jurisdiction of that Court suits to enforce a trust.
4. We are of opinion that this is a suit in the nature of a suit in trover such as that which was the subject of discussion in Williams v. Lee (1745) 3 Atk. 223, or a suit for money had and received by the defendants for the use of the plaintiff, and we do not think it is a suit of the nature contemplated in Clause (k) of Section 19.
5. We, therefore, dismiss the application.