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Judgment
4 paragraphs · 78 words
1.
The reversioner had nothing to sell. The right of a presumptive reversionary heir under the Hindu Law is no more than a spes successionis or
expectancy of succeeding to the property. This has been clearly ruled by Privy Council in Bahadur Singh v. Mohor Singh ILR 24 All. 94. Such an
expectancy cannot be transferred u/s 6 of the Transfer of Property Act Narasimham v. Madavrayulu 13 M.L.J. 323.
2.
We dismiss the second appeal with costs.