RAJENDRA LALL AGARWALLA Vs. RAJ COOMARI DABI

JUDGEMENT

(1.) This suit is brought for the construction of the Will of Bachoo Lall Agarwalla, who died on January 5 1903, leaving a will dated September 19th, 1902.

(2.) There survived the "testator his widow Luckhimony (the executrix of his will), a son Rajendra (the present plaintiff), a daughter Raj Coomari Dabi (the defendant No. 1), and her son Narain Das (defendant No. 2).

(3.) The questions, which have been argued, arise on the 12th, 13 and 14 paragraphs of the Will only.