MINAKSHI AMMAL Vs. VISVANATHA AIYAR

JUDGEMENT

(1.) In this case one Sub-bier and one Sesha Amtnal who were the father and the mother of the defendant in the suit and the grandfather and grandmother of the plaintiff (the plaintiff being the son of the defendant) made a joint will in December 1897.

(2.) In the year 1899 the testator died. In the year 1904 the testatrix executed a gift to her daughter, the defendant, of the amount which the plaintiff in the present suit claims he is entitled to recover from the defendant as a legacy bequeathed to him by the will.

(3.) Now if the testatrix's will is irrevocable, and that is the view taken by the District Judge, the plaintiff is entitled to succeed.