Madras High Court
Kannu Pillay vs Chellathammal And Ors. on 29 January, 1900
Equivalent citations: (1900)10MLJ203
JUDGMENT
1. The gift to. the daughters contains clear words of inheritance. The clause forbidding alienation cannot neutralize the effect of those words. The claim of the testator's heir was, therefore, properly dismissed.
2. The second appeal is dismissed with costs.