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1 paragraphs · 23 words
1.
We agree with the Subordinate Judge that the instrument Exhibit II is not a Will. We dismiss the second appeal with costs.
High CourtsDivision Bench(1913) 01 MAD CK 0020
Santhana Sooramma and Another vs Santhana Mangayya
Madras High Court · Decided on 31 January 1913 · Citation: 18 Ind. Cas. 1006
- HON’BLE JUDGES
- Sankaran Nair, J · Miller, J