V VENKATANARAYANA PILLAI Vs. VSUBBAMMAL

JUDGEMENT

(1.) This is a suit for declaration that an alleged adoption of the 2nd defendant by the 1st "defendant, the widow of one Venkatrama Piilai, is invalid.

(2.) On September 8, 1889, Venkatrana Pillai made a will (Ex. 1). The will stated that he had selected, or nominated, as his adopted son one Chiranjeevi Venkatakristna Pillai, the son of his daughter Rajammal, and that in case he should die before completing the adoption, his wife should complete the necessary ceremonies. The will directed that all the testator s properties should go to Chiranjeevi Venkatakrishna Piilai. It further directed that in case Chiranjeevi Venkatakrishna Piilai should die during the lifetime of the testator s widow she should, according to her wishes, adopt one of the other sons of the testator s daughter, Rajammal, and give the properties to him.

(3.) On February 9th, 1890. Venkatarama Pillai adopted Chiranjeevi Venkatakrishna Piilai,