Santhana Sooramma And Anr. vs Santhana Mangayya on 31 January, 1913

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Madras High Court

Santhana Sooramma And Anr. vs Santhana Mangayya on 31 January, 1913

Equivalent citations: 18IND. CAS.1006

JUDGMENT

1. We agree with the Subordinate Judge that the instrument Exhibit II is not a Will. We dismiss the second appeal with costs.