MAMIDI SUBBAYYA Vs. MAMIDI KONDAYYA

JUDGEMENT

(1.) IT is contended that Narayanasami though a minor, was capable of making a valid will. No authority is quoted in support of this contention, and we think that it is one that cannot be admitted. A minor cannot make a contract, grant or dispose of property that can be enforced during his life, and it is difficult to see on what principle his disposition of property by a will to take effect on his death could be held to be valid.

(2.) WE dismiss the second appeal with costs.