RENGASAWMY NAICKEN Vs. GANGAMMAL

JUDGEMENT

(1.) WE think that exhibit III evidences an absolute grant to the widow alone in satisfaction of all her claims There is no grant to her daughter, who is referred to merely as her heir in the ordinary course, and to show that on the death of the widow the grantor and his branch of the family shall have no claim to the land. The widow having survived her daughter, the latter never acquired any interest in the land nor did her husband, the appellant. In this view the appeal fails and is dismissed with costs.