LALBHAI MULCHAND Vs. MANSUKH RAICHAND

JUDGEMENT

(1.) This appeal arises out of a suit to recover possession of two shops.

(2.) The only question argued before us is as to the effect of a gift contained in the will of one Kikabhai.

(3.) In the 2nd clause of that will the testator says:-"As to the shop 1 (in number) which there is in Madhavpura, the same realizes a rental of Rs. 90 per year. My wife Devkor shall take the rent of the said shop. Should perchance anything have to be paid to my creditors, then my wife shall sell the said shop and pay (the defendant). She is the sole owner of the said (shop)."