K R LAXMIDEVI Vs. BHIMA RAO

JUDGEMENT

(1.) The captioned second appeal is filed by defendant No.4 feeling aggrieved by the judgment and decree of the Appellate Court wherein Appellate Court has declined to grant share to the defendant No.4 on the premise that she was born in 1949 and that her marriage was solemnized much prior to amendment to Sec. 6(A) of Hindu Succession Act. Consequently, 1/5th share granted by the trial Court is reversed thereby declining share to defendant No.4.

(2.) For the sake of brevity, the parties are referred to as per their rank before the trial Court.

(3.) The family tree is as under: <IMG>JUDGEMENT_680_LAWS(KAR)2_2023_1.JPG</IMG>