THANKAMMAL G Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is a reference by the Kerala Agrl. IT Tribunal, Trivandrum, under S. 60(1) of the Agrl. IT Act, 1950. The assessment year concerned is 1958 -59 and the accounting period the twelve months ended 31st Dec., 1957.

(2.) THE questions referred are :

(3.) THE assessee executed a gift deed in favour of her minor children. The genuineness and validity of the gift is not in dispute. It is also agreed that under the deed separate items of property were separately allotted to each of her children. and that each child became the full owner of the items allotted to that child. Sec. 8(2) of the Agrl. IT Act, 1950, reads as follows :