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Judgment
4 paragraphs · 90 words
1.
It is contended that Narayanasami though a minor, was capable of making a valid will. No authority is quoted in support of this contention, and
we think that it is one that cannot be admitted. A minor cannot make a contract, grant or dispose of property that can be enforced during his life,
and it is difficult to see on what principle his disposition of property by a will to take effect on his death could be held to be valid.
2.
We dismiss the second appeal with costs.