JUDGEMENT
RICHARD COUCH, J. -
(1.) THOMAS Paul D' Silva who died in February 1857, made a will, dated the 5th January 1857, of which he appointed the respondent, Edward Brown, sole executor.
(2.) AFTER leaving various legacies, he disposed of the residue of his estate by Clause 11, which is as follows:--(1); (after reading Clause 11
his Lordship continued)
The will is in the Bengali language, and this is the translation, which has been transmitted by the High Court to the Registrar as| an
official translation of it.
(3.) CECILIA Proby had a son born on 17th May 1858, who lived to be 21, and to whom, on his attaining his majority, one moiety of the estate was
handed over by the executor.;
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