Report No. 110

8.5. Madras case of 1974.-

On this point, the Madras view and the Travancore-Cochin view are in conflict. In a Madras case,1 the High Court held that the Travancore Christian Succession Regulation was a law "corresponding" to the Indian Succession Act, 1925. It also held that the Travancore Succession Regulation of 1092 did not fall within the purview of section 29(2), Succession Act, and would not be saved by it.

1. Solomon v. Mathiah, (1974) 1 MLT.