As per case facts, Vellaiyan Servai's 1966 Will bequeathed property to his daughter Maruthammal for maintaining his mentally challenged wife and son, with the property to revert to his first ... wife's sons/grandchildren after their demises. After all beneficiaries died, the plaintiffs, claiming under the Will, sought possession. Defendants 2 and 3 (Maruthammal's children) appealed the concurrent lower court judgments, arguing suppression of facts, an earlier decree against plaintiffs, and that Maruthammal's limited right blossomed into absolute ownership under Section 14 of the Hindu Succession Act. The question arose whether the suit for possession was maintainable, given previous litigation, and if Maruthammal's interest became absolute. Finally, the court ruled that Maruthammal, having previously relied on the same Will, and her heirs, are estopped from challenging its validity. Section 14(2) of the Hindu Succession Act applied, as the Will explicitly granted a restricted estate for specific maintenance, preventing it from becoming an absolute estate. The appeal was dismissed, confirming the plaintiffs' right to possession.