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Judgment
4 paragraphs · 72 words
1.
No authority has been adduced to support the appellant''s contention that any absolute alienation of joint family property to a maintainance-
holder in lieu of maintainance is necessarily illegal: and in the present case we must accept the finding of the lower Appellate Court that the
alienation by Exhibit I was not excessive or unreasonable in the circumstances in which it was made.
2.
The second appeal is dismissed with costs.