1. Following Veerappuddayan v. Muthu Kurappa Thevan(1) which was decided after the Privy Council decision in Shamu Pattar v. Abdul Kadir Bowthen(2).
2. We hold that the writer of the document in question in this case, who signed after an admitted attestor, did sign as attestor, though he merely describes himself as the writer of the document, and hence there is nothing in the contention of the appellant that the document is not attested by two witnesses as required by law.
3. The second appeal is dismissed with.
S.N/R.K
4. Appeal dismissed.