Arumugam Pillai vs Arunachallam Pillai

The bar of limitation could not avail if the plaint was. originally presented in the proper Court, and we consider that it was so presented in that

the Munsif had jurisdiction. On this ground, but not on the grounds given by the Judge, we hold that the suit was not time-barred.

With regard to the question whether the alleged minority of the testator was a valid reason for the Registrar refusing registration, we agree in the

conclusion arrived at by the Judge. A clear distinction is made in Section 41 of the Registration Act between the case of a will presented by the

testator himself, and that of a will presented by any other person entitled to do so. In the former case the rules laid down in Section 35 are made

applicable, but in the latter case special rules are given. In these special rules no provision is made for an enquiry as to the testator''s minority or

sanity, for which enquiry provision is made in the rules in Section 35. It would not be reasonable to bold that the special rules (a), (b) and (c) of

Section 41 are merely supplemental to the rules in Section 35, because at least in one instance the same; rule in substance appears in both

Sections. The second appeal, therefore fails and is dismissed with costs.