HEMAVATHY Vs. UDHAVUM KARANGAL

JUDGEMENT

(1.) "No one has ever made an a-contextual statement. There is always some context to any utterance, however meager" said Lord Hoffmann in Kirin-Amgen Inc v. Hoechst Marion Roussel Ltd,2005 1 AllER 667.

(2.) Whether the second respondent has established sufficient context, for the testator to speak through the Will, thereby disinheriting his wife and bequeathing the same in favour of a Service Organization, is the issue to be decided.

(3.) The petitioner filed a petition in O.P.No.695 of 2003 seeking probate of the Will dated 18.09.1996.