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Judgment
2 paragraphs · 80 words
1.
It is argued that though the gift may be binding on the son of the donor, or on a reversioner when made by a widow, it is not binding on the other co-parceners. We are of opinion that this contention cannot be sustained. According to the authorities cited in the decisions referred to by the lower Appellate Court, the gift is binding on the joint family.
2.
There is no other question of law. The second appeal is dismissed.