Section 54(y) in The Specific Relief Act, 1977 (1920 A.D.)
(y)A, a very eminent man, writes letters on family topics to B. After the death of A and B, C who is B's residuary legatee, proposes to make money by publishing A's letters. D, who is A's executor, has a property in the letters, and may sue for an injunction to restrain C from publishing them.
