AIR 1941 RANGOON 81

Rangoon High Court

Hon'ble Judge(s): Dunkley, Blagden , JJ

(A) Buddhist Law (Burmese) - Maintenance - Suit by wife for maintenance - Arrears of maintenance for period before suit cannot be granted. In a suit by a Buddhist wife against husband for maintenance, Court has no jurisdiction to order payment of arrears of maintenance for the period before the suit commenced(Para 82C1) (B) Burma Laws Act (13 of 1898) , S.13(3)— Phrase, "according to justice, equity and good conscience" - Meaning of. The phrase "according to justice, equity and good conscience" generally speaking, means English law if applicable to the society and circumstances of Burma(Para 82C2) (C) Maintenance - Law in Burma - Child cannot sue its parents for maintenance. In Burma a wife may sue her husband, but a child as such may not sue his parents, for maintenance. Where the circumstances are such that the wife is morally bound to support a child or children that fact may, and should, be taken into account in assessing the quantum of maintenance to be paid to the wife, but she and she alone has a cause of action.(Para 83C1) (D) Maintenance - Ca....