LAWS(PVC)-1913-1-61

SANTHANA SOORAMMA Vs. SANTHANA MANGAYYA

Decided On January 31, 1913
SANTHANA SOORAMMA Appellant
V/S
SANTHANA MANGAYYA Respondents

JUDGEMENT

(1.) WE agree with the Subordinate Judge that the instrument Exhibit II is not a Will. WE dismiss the second appeal with costs.