High Courts(1898) 05 MAD CK 0001

The Adoni Municipal Council vs Kallamma

Madras High Court · Decided on 2 May 1898 · Citation: (1898) 8 MLJ 153

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Judgment

2 paragraphs · 50 words

The object of the gift was mere charity and was in no way connected with the spiritual benefit of the donor''s husband. No authority is shown in

support of the contention that a gift made in such circumstances is binding on the reversioners. The second appeal is dismissed with costs.