N.P.Rajani Vs Radha Nambidi Parambath
.... ment, as she has not been conferred the rights of a coparcener by obstructed heritage. According to the Mitakshara coparcenary Hindu law, as administered which is recognised in Section 6(1), it is not necessary that there should be a living, coparcener or father as on the date of the amendment t ...
High Court Of Kerala
K.C. Mahadevaiah Vs Thulasamma
.... ing was contrary to law declared by Hon'ble Supreme Court in Thulasidhara and Anr. v. Narayanappa and Ors. , reported in 2019 (6) SCC 409 and Venkatasubramaniya Chettiar (Died) and Ors. v. Perumal Chettiar and Ors ., reported in 2012 SCC OnLine Mad 1019 , for proposition that a document in ...
Karnataka High Court At Bengaluru
Kashinath s/o Tapiram Tayde Vs Sau Parvatabai @ Vaijayabai Chintaman Bhalerao
.... isposition. (3) Where a Hindu dies after the commencement of the Hindu Succession (Amendment) Act, 2005 (39 of 2005), his interest in the property of a Joint Hindu family governed by the Mitakshara law, shall devolve by testamentary or intestate succession, as the case may be, under this Ac ...
Bombay High Court (Aurangabad Bench)
Kamlakar Purushotam Inamdar Vs Rajani Shriram Madiwale
.... eading in the plaint is that the suit properties were owned by Purshottam and in the written statement of Defendant Nos. 1 to 3 there is no pleading as regards the nature of the properties and what has been pleaded is that ancestral properties came to be divided by executing partition deed on 16 ...
Bombay High Court
Bindu Vs Ramani
.... d by the learned counsel it could possibly be argued as being retroactive in operation. Anyhow the same is inconsequential in the case at hand in light of the answer on the second contention. 3. As regards the second contention, the answer is very much available at paragraph 17 of the judgm ...
High Court Of Kerala
Kamla Bai And Others Vs Yaadram Narmada Prasad And Others
.... ate property and such a person shall be entitled to dispose of the coparcenary property treating it to be his separate property but if a son is subsequently born, the alienation made before the birth cannot be questioned. But, the moment a son is born, the property becomes a coparcenary property ...
Madhya Pradesh High Court
Prasanta Kumar Sahoo & Ors. Vs Charulata Sahu & Ors.
.... ). Coparcener right is by birth. Thus, it is not at all necessary that the father of the daughter should be living as on the date of the amendment, as she has not been conferred the rights of a coparcener by obstructed heritage. According to the Mitakshara coparcenary Hindu law, as administered w ...
Supreme Court Of India
Lakshman Sah Vs Chandrakala Devi
.... died in the year 2005 in the month of February. Her father Ramji Sah died in the year 2000. After the death of her father, she had asked for her share from her mother but her mother had not given her any share. Her husband was a Professor in an unrecognised private college and is at present hav ...
Patna High Court
Krishna Chand Gupta Vs Indravati Gupta
.... xistence. The question as regards oblique motive in execution of the deed of settlement was gone into by the Court. The executant was more than 100 years of age at the time of alleged registration of the deed in question. He was paralytic and furthermore his mental and physical condition was not ...
Chhattisgarh High Court
Anil Jain Vs Paritosh Jain & Anr.
.... are of the plaintiff and the two defendants, thus making them owners of 1/3rd share in the plot and the building and other structures construed thereon. Somewhere in the year 1998, the residential Bungalow, which stands on the plot today, was constructed by the parties. It was asserted that th ...
Delhi High Court
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