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Judgment
King, J.—The notice which is the subject-matter of these two appeals has already come before a Bench of this Court of which I was a
member in C.C.C.A. No. 10 of 1934 and it was there held that it was inoperative to effect any division of status. Appellant''s learned advocate has
been unable to show me any judicial pronouncement to the effect that a person disqualified from claiming a share in joint family property may
nevertheless sever his legal connection with that family by issuing a notice; and he has not seriously challenged the conclusions of the lower
appellate Court based upon Girja Bai v. Sadashiv Dhundiraj (1916) 31 M.L.J. 455: L.R. 43 IndAp 151 : ILR 43. Cal. 1031. The case in
Venkateswara Pattar v. Mankayammal (1934) 69 M.L.J. 410 was one where a father of an insane son separated himself from him by a formal
notice and is therefore dealing with facts essentially different. I must follow the earlier Bench decision with reference to this notice and dismiss these
appeals with costs.
Leave refused.