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Judgment
4 paragraphs · 99 words
1.
We think the Will amounted to a conditional ratification of the partition, to take effect if he died without setting it aside, and that the ratification
completes the partition. Arayalprath Kunhi Pocker v. Kanthilath Ahmad Kuti Haji 29 M. 62. The properties claimed were assigned to the
deceased as his share, and we do not think his right to them could be made conditional on his taking possession of them during his life-time.
2.
We reverse the decree of the Subordinate Judge and restore that of the District Munsif with costs here and in the lower Appellate Court.