JOHN AGABOG VERTANNES Vs. JAMES GOLDER ROBINSON

JUDGEMENT

(1.) THE narrative in this case is to the following effect: Sarkies Vertannes was an Armenian Christian practising as a solicitor in Rangoon. In 1886 he made his will, and the material part is as follows: This is the last Will and Testament of me Sarkies Vertannes of No. 68A, Halpin Boad, in the town of Rangoon, British Burma. I do hereby appoint Mary my wife the sole executrix of this my will. I do hereby revoke all wills and dispositions heretofore made by me, and do publish and declare this to be my last will and testament. I give and devise and bequeath my three houses numbered respectively 68, 68A, 68B, in Halpin Road, in the said town of Rangoon, together with land thereto belonging and all the out-offices and buildings standing thereon, and all my household furnitures, carriages, horses, chattels and effects, and ail moneys and debts due and owing to me which I shall be possessed of at the time of my death unto my said executrix absolutely.

(2.) HE died in May, 1897. At that time he was possessed of other immovable property besides that mentioned in his will--namely, certain land at Kokine in a suburb of Rangoon--and it is concerning this land that the dispute has arisen.

(3.) THE family then moved to the Kokine land and have resided there ever since, none of them having married. The eldest son died in 1917 intestate.