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Judgment
It seems to us that the question of the assessment of the estate is a matter of no relevance for determining the right to relief under Madras Act, 4
[IV] of 1938. The estate is not a person and if it is not a person, it cannot be an agriculturist by the terms of the definition in Section 3 of the Act.
We are not here concerned with the question of a claim by beneficiaries under a trust to relief under the Act in respect of liabilities imposed on
them through the trustee. Nor are we concerned with a decree against the executors personally. The decree is only against the estate in the hands
of the executors and there is no provision of the Act under which such an impersonal entity as an estate can claim relief. In fact the estate is a
charitable estate and would seem to be expressly excluded by the terms of Section 3(1) of the Act. The appeal is dismissed with costs of
respondents 1 to 3.