REGENT COMPUTRONICS PVT. LTD.

C.MASILAMANI MUDALIAR Appellant

V/S

IDOL OF SRI SWAMINATHASWAMI SWAMINATHASWAMI THIRUKOIL Respondents

Referred Judgements :-

GUMPHA V. JAIBAI [OVERRULED]
MANGAL SINGH VS. RATTNO DEAD [RELIED ON]
SETHBADRI PRASAD VS. KANSO DEVI [RELIED ON]
V TULASAMMA VS. SESHA REDDY [RELIED ON]
THOTA SESHARATHAMMA VS. THOTA MANIKYAMMA [RELIED ON]
S R BOMMAI VS. UNION OF INDIA [RELIED ON]
MANGAT MAL DEAD VS. PUNNI DEVI DEAD [RELIED ON]
VALSAMMA PAUL MRS KERALA PUBLIC SERVICE COMMISSION VS. COCHIN UNIVERSITY:DR KANJAMMA ALEX [RELIED ON]

JUDGEMENT

(1.) Leave granted.

(2.) We have heard the counsel on both sides. The appeal by special leave arises from the judgment dated July 2, 1992 of the Division Bench of the Madras High Court rendered in LPA No. 161 of 1988.

(3.) The appellants are the alienees from Sellathachi, widow of Somasundaram Pillai who had executed a will, Ex-A3 on 16-7-1950 bequeathing the suit properties to his wife and his cousin's widow Janakathache mentioning thereunder as follows:

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C MASILAMANI MUDALIAR Vs. IDOL OF SRI SWAMINATHASWAMI SWAMINATHASWAMI THIRUKOIL

Referred Judgements :-

JUDGEMENT

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