SUNDARATHAMMAL Vs. PARAMASWAMI ASARI

JUDGEMENT

(1.) The petitioners before me are the two widows of one Sundaram Asari, who died in 1922.

(2.) By a will he left instructions that the widows should pay off the debts in E Schedule to the will by the outstandings due in D Schedule. In this matter the two sons of his two elder brothers were to assist them. Receipts were to be granted in the names of both the widows and the surplus invested in their names. He also contemplated that with this surplus lands should be purchased in the names of both the widows in which they should have a life-interest in equal shares.

(3.) The house and ground shown in A Schedule was similarly to be enjoyed by them in equal shares as a life-interest.