AIR 1977 SUPREME COURT 2024 ::1977 U J (SC) 292 ::1977 HinduLR 665 ::1977 4 SCC 602 (2)

Supreme Court Of India

(From : AIR 1972 Mad 279)

Hon'ble Judge(s): P. N. Bhagwati, A. C. Gupta, S. Murtaza Fazal Ali , JJJ

Hindu Succession Act (30 of 1956) , S.14(1), S.14(2)— Applicability - Widow of a deceased coparcener in possession of part of joint family properties allotted to her for life in lieu of maintenance without any power of alienation - Widow dying in possession after Act came into force - Case falls under Sec. 14 (1) and not under S. 14 (2) as held by High Court AIR 1972 Mad 279, Reversed.Civ. App. No. 1360 of 1968, D/- 17-3-1977 (SC), Rel. on. (Para 3)