MANNI Vs. PARU

JUDGEMENT

(1.) This is an appeal by defendants 2 to 6 and 8 in O. S. No. 6 of 1952 of the court of the Subordinate Judge of Tellicherry. The only question that arises for consideration is whether the plaintiffs are entitled to benefit under the will Ext. Al dated 11-10-1949.

(2.) The testator was one Kunker who died on 5-9-1951. He had eight children, two sons (the deceased Pokkan and the 1st defendant) and six daughters (defendants 2 to 7). By his will he allotted properties to his eight children and the 8th defendant, a nephew of his and the husband of the 3rd defendant.

(3.) Pokkan committed suicide on 5-9-1951. The 1st plaintiff is his widow and the remaining plaintiffs, plaintiffs 2 to 4 are their children.