LISAMMA Vs. SARAMMA

JUDGEMENT

(1.) This second appeal raises an important question regarding the application of Sec. 67 of the Indian Succession Act, 1925 (in short, "the Act") in respect of a Will said to have been executed in favour of the appellant, who is the 1st defendant in a suit for partition.

(2.) The substantial questions of law arising for consideration are thus :

(3.) Heard the learned Senior Counsel appearing for the appellant. I have carefully perused the impugned judgments and the disputed Will, viz., Ext.A2.