NANJAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD.

(2.) SECTION 6-A was inserted in the Hindu Succession Act, 1956 (Central Act XXX of 1956) vide Karnataka Act No. 23 of 1994, which received the assent of the President on 28th of July, 1994 and was published in the Karnataka Gazette, dated 30th of July, 1994. The said section provides:

(3.) THE petitioners who are married daughters of respondent 2 have by this petition prayed to: (a) declare that the words "to a daughter married prior" in clause (d) of Section 6-A of the Hindu Succession (Karnataka Amendment) Act, 1990, Act No. 23 of 1994, as unconstitutional and null and void; (b) declare that the daughter as coparcener is entitled to seek partition in the coparcenary property in her own right as the son.