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    Kannu Pillay v. Chellathammal And Ors.

    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.

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    Kannu Pillay v. Chellathammal And Ors.
    (Jan 29, 1900)