W T HALAI Vs. CHATURBHUJ GOPALJI

JUDGEMENT

(1.) In ray opinion the appellants are entitled to succeed.

(2.) They are executors under the will of whose testator the plaintiff was entitled when twenty- one to a legacy of Rs. 5,000 payable out of the testator s general estate.

(3.) In answer to a claim for the legacy the executors replied the plaintiff had removed wrongfully a ring worth Rs. 2,700 belonging to the testator.