VIJAYAN Vs. APPUKUTTAN

JUDGEMENT

(1.) The plaintiff in OS No.1125/1999 on the files of the Additional Munsiff's Court-II, Neyyattinkara, a suit for declaration and injunction, has come up in the present appeal, aggrieved by the concurrent findings rendered against her. In this appeal, this Court is called upon to consider the applicability of the 'Slayer Rule', a common law doctrine to the Indian Law, especially when the parties are governed by the Indian Succession Act, 1925.

(2.) The brief facts necessary for the disposal of the appeal are as follows:

(3.) On 12/4/2011, this Court framed the following substantial questions of law: