CORNISH, J.

The appellant in A.S. No. 50 is the Bengal Insurance and Real Property Company, having its head office in Calcutta. It was sued by the plaintiff, the widow of one Sengottiah Goundan, to recover the money due on a life assurance policy between her husband and the Company. The proposal for this policy was made through the Companys agent at Erode on 24-8-

27. The proposal was accepted by the company on 8-9-

27. Thereupon a half year premium became payable within 5 days from the date of the Companys notice of acceptance of the proposal. But this premium not having been paid, a fresh certificate of health, as required by the Companys notice (Ex. XXII) had to be furnished by the assured to the Company. This he did on 22-1-28, and this declaration or certificate is Ex.

1. This stated that he was at the time in good health, and that since his medical examination on 30-8-27 he had not consulted any medical man or suffered from any illness. The policy was issued on 5-5-

2

8. In a little over 3 months namely on 16-8-28, the assured died of pernicious anaemia

The plaintiffs claim to recover the money was resisted by the company on two principal grounds-(1) the written statement alleged that the policy was made void by the fraudulent suppression of a material fact by the assured, viz., his disease, of which he must have been aware at the time when he made his declaration of good health on 22-1-28; and (2) that the trial court of Coimbatore had no jurisdiction over the suit as no part of the cause of action had arisen within the limits of that courts jurisdiction

There is no evidence that the assured was ill when he made the declaration or that he was suffering then from the ailment which was so soon to be fatal to him. The doctor who examined him in August 1927 certified the assured as a first class life for insurance. This witness that he had never seen a case of pernicious anaemia but he has read about this ailment and he stated that he saw none of its symptoms in the assured when he examined him. The widow of the assured (P. W. 2) says that her husband was in good health until about 1 1/2 months before his death. He was then advised to go to Bangalore for a change, and he died in Bangalore. The doctor who attended him there has not given evidence. He gave the certificate that assured was under his treatment for pernicious anaemia and that he died of this disease. This information is expounded in a later letter to the effect that the assured was under his treatment from 29th July till his death, but there is no evidence when this ailment seized the assured. Reference has been made to standard medical books, from which it appears that pernicious anaemia is an insidious complaint which may run its course rapidly within a period of 6 to 12 weeks. Upon this state of the facts it is impossible to hold that the defendant company had succeeded in showing either that the assured knew that he had this disease or, indeed, that he had it in January 1928 when he signed the declaration of his good health, or even in April when he paid the premiumThe learned Advocate for the appellant briefly referred to the question whether the plaintiffs suit might not be barred by Art. 85 of the Limitation Act, the suit having been brought more than 3 years after the proof of the death of assured. But he very fairly conceded that it was difficult to maintain this position in the face of Ex. XII. This document is a clear admission by the company of the claim and is sufficient to save the bar of time. We are of opinion that the suit is not time-barred

The main argument turned on the question of jurisdiction. The lower court held that a part or the cause of action arose within its jurisdiction inasmuch as the offer of the assured was made at Erode. Undoubtedly the making of an offer may be part of the cause of action in a suit upon a contract which has resulted from that offer. But the material question is, where was the offer made; for until a proposal is received there is no complete offer : Appu Thamban v. Foulkes, Mylappa Chettiar v. Aga Mirza, National Insurance Co., Ltd. v. Seethammal. The defendant companys agent at Erode was only authorised to canvass for proposals for insurance. This is apparent from the instructions to agents which are printed at the top of the proposal forms with which the agents were supplied. These instructions inform the agent that he should see that the proponent answers all questions in the form properly in order to avoid correspondence and consequent delay in finally disposing of the proposal. From this it is clear that the agent had no authority to accept the proposal. All he had to do was to see that the proposal form was correctly filled up and to send it to the head office in Calcutta for disposal there. Until the proposal reached the head office there was no offer. The offer was made in Calcutta : it was accepted in Calcutta and under the terms of the contract the policy money was payable in Calcutta. The cause of action arose entirely in Calcutta. We do not think that any particle of a cause of action in Erode can be extracted from the circumstances that when the half-yearly premium became payable, the company, instead of sending its demand direct to the assured, directed its local agent to collect it from himIt has been held that in a suit to recover money payable on an insurance policy the cause of action at the place where the assured died : Viswendra Thirtha v. National Insurance Co. But this will not help the plaintiff in this case; for the assured died in Bangalore, and Bangalore including the Civil and Military station is foreign territory : In Re Hayes. We think that no part of the cause of action arose within the Coimbatore Sub-Courts jurisdiction. But even so, S. 21 Civil Procedure Code, provides that an appellate court shall not allow an objection on the ground of want of jurisdiction of the court of first instance, notwithstanding that the objection has been taken at the earliest opportunity, unless there has been a consequent failure of justice. This means that before an appellate court will interfere on the ground of the lower courts want to jurisdiction the defendant must show that he has been prejudiced by the trial being held within the particular jurisdiction : Bengal Provident and Insurance Co. v. Kamini Kumar Chowdury. The appellants learned Advocate has not suggested that his client has been prejudiced or handicapped by the fact of the trial having taken place in Coimbatore instead of in Calcutta

These conclusions would suffice to dispose of the appeal had not the plaintiffs pleader in the course of his argument in the trial court, for the purpose of repelling the claim made by the 2nd defendant to the policy money, raised the question of a trust created in favour of the plaintiff by operation of Sec. 6, Married Womens Property Act. The learned Subordinate Judge pursued this argument at some length in his judgment, though the topic was not the subject of an issue, and came to the decision that S. 6 had no applicationSec. 6 enacts that a policy of insurance effected by a married man on his own life and expressed on the face of it to be for the benefit of his wife shall ensure and be deemed to be a trust for the benefit of the wife. One looks in vain in Ex. XI, which is described as the policy, and the schedule attached to it for an expression of the policy being intended for the benefit of the assureds wife. This is to be found in the declaration. If the declaration is part of the contract on insurance, as it unquestionably is, it will be part of the policy; for a contract of insurance if created by any binding means is a policy to all intents and purposes : Re The Norwhich Equitable Fire Assurance Society. But Ex. XI states that the declaration is part of the policy, so there is no doubt that this document is incorporated in and part of the policy. In the declaration it appears that in answer to question 12 (in Exs. A and A-1) "Name of the nominee or nominees who would receive the sum assured, " the assured had stated "Self or wife, Velayammal". This shows that the wife was intended to have a benefit from the policy. According to the terms of the policy the money was payable in the event of the assured surviving the 11th April 1943 or at previous death. Obviously he could not receive payment if he died before the date, but his wife could. It is true that her right to the benefit depended upon the contingency of her surviving her husband if he died before the named date. But the circumstances that a benefit to the wife is of a contingent character does not prevent it from benefit being within the Married Womens Property Act : In re Fleetwoods Policy. If there was a trust, as in our judgment there was, in favour of the wife, it would follow from S. 6 that the Official Trustee of Bengal would be the trustee, and he alone would be competent to sue for the enforcement of the trust : Lakshmi Ammal v. Sun Life Assurance Co. of CanadaBut as already observed, the point about the application of S. 6 of the Married Womens Property Act arose somewhat adventitiously. The defendant company did not raise it as a defence to the maintainability of the plaintiffs suit. It ought to have done so, if it had intended to rely upon it. Order VIII, r. 2, Civil Procedure Code requires that the defendant shall raise by his pleading all matters which show that the suit is not maintainable. The rule follows Order XIX, R. 15, of the English Supreme Court Rules. With reference to this latter rule it was observed by Lord Justice BUCKLEY, in In re Robinsons Settlement -

"The effect of the rule is, I think, for reasons of practice and justice and convenience to require the party to tell his opponent what he is coming to the court to prove. If he does not do that the court will deal with it in one of two ways. It may say that it is not open to him, that he has not raised it and will not be allowed to rely on it; or it may give him leave to amend by raising it, and protect the other party if necessary by letting the case stand over." *

The defendant company could only have raised this defence to the maintainability of the suit by obtaining leave to amend its pleadings. Not having done that, it cannot be allowed, from the accident that the plaintiffs pleader, to meet the 2nd defendants claim to the policy money, argued the question of the applicability of S. 6 of the Married Womens Property Act, to have benefit of a defence which it did not raise. The plaintiffs learned advocate has suggested that the Official Trustee should be made a party. It is not necessary in this case. All that the trustee would have to do would be to receive the money from the company and, after deducting his charges, pay it to the beneficiaryWe now turn to A.S. No. 239, the appeal of the 2nd defendant. He is the younger and undivided brother of the assured, and claims that as the money for the one and only premium paid was furnished from the joint family funds, the policy money must be regarded as an acquision for the joint family and he, the surviving coparcener, is entitled to it. His learned Advocate has argued that assured that being the eldest brother was by right the manager, and that the manager cannot take money from the family resources for his own aggrandisement. What the position would have been had the assured been the managing member of this family it is not necessary to decide. The cases cited, Oriental Government Security Life Assurance Ltd. v. Vanteddu Ammiraju and Sreenivasa Ayyangar v. Thiruvengadathan Ayyangar leave the question of a managers power to insure his life paying the premium from the family money, for the benefit of some members only of the joint family in some uncertainty. But the evidence is that the assured was not the manager. His mothers who has given evidence as D.W.I., has said that she had been managing the family property since her husbands death 17 years ago. It is not unlikely that the assured who was only 23 years of age when he died would have been content to leave his mother in the management. She says that she used to pay money to the assured for his personal expenses and that she paid him Rs. 175 (the amount required for the half-yearly premium) for insuring his life. Her further story that she paid this money to him in the presence of the companys agent has been disbelieved by the learned Subordinate Judge, and indeed it is noteworthy that no question was put by the defence to the agent to confirm this assertion. She does not pretend that the assured told her that he wanted to insure his life to make some additional provision for the family. His statement in the declaration shows that he had no such intention. The question then is, whether the money paid to a member of a joint family for his own personal use, which he is free to spend as soon as he receives it, must, because, he chooses to invest it for some purpose which is clearly not intended to be for the benefit of the family be deemed to be a family acquisition. A profit made by the member of a joint family from the enjoyment of joint property without detriment to it is separate self acquired property; Maharajah Sir Luchmeswar Singh Bahadur v. Sheik Manowar Hussain. When money is given to a member of a family by the manager from family funds to be spent by him for his own personal use is seems to us that any profit made by him can hardly he said to be made in detriment of the joint propertyBut apart from these considerations there is his mothers own evidence that the assured was borrowing money from other persons and that after his death she defended four suits by creditors in respect of these debts. She successfully pleaded that the debts incurred by the assured were not for the purpose of the family. Now as it appears that the assured was obtaining money for his needs from other sources and as the evidence does not establish that the Rs. 175 received from his mother were in fact paid away as premia, we think that we are justified in applying the presumption which SANKARAN NAIR, J. in Balamba v. Krishnayya said would arise where an assured is shown to have money available from private as well as from joint family sources, namely, that the premia would be paid from the mans own money. We accordingly hold that the policy money did not belong to the joint family and that they have no claim to it. And as there is nothing in the declaration by the assured to show that he intended his wife to have only the limited estate of a Hindu widow in the policy money she is entitled to it absolutely

The result is that the appeals are dismissed and the decree of the lower court stands. The 1st defendant, the company will pay the plaintiff her costs in A.S. No. 50 and 2nd defendant will pay her costs of the appeal in A.S. No. 239. The plaintiffs costs in the lower court including court fee will be paid by the 1st defendant. The 2nd defendant will pay his own costs in the lower court. The plaintiff having sued as a pauper and succeeded in her suit, we direct her to pay the court fee to Government

At the time when judgment was delivered the plaintiff had not obtained a succession certificate. She has since procured it, and she has filed a petition for leave to produce it. The petition is allowedAppeals dismissed.