High Courts(1900) 01 MAD CK 0004

Kannu Pillay vs Chellathammal and Others

Madras High Court · Decided on 29 January 1900 · Citation: (1900) 10 MLJ 203

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Judgment

3 paragraphs · 40 words
1.

The gift to. the daughters contains clear words of inheritance. The clause forbidding alienation cannot neutralize the effect of those words. The

claim of the testator''s heir was, therefore, properly dismissed.

2.

The second appeal is dismissed with costs.