(1.) THE question referred concerns the entitlement of the assessee who was living with her husband abroad, but had acquired assets in India from out of monies remitted to her in India by relatives, is entitled to claim exemption in respect of property acquired from out of the monies received in India under section 5(1)(xxxiii) of the Wealth-tax Act, 1957, for the assessment years 1977-78 to 1982-83.
(2.) THE Tribunal has found that the assessee was not ordinarily living in a foreign country, but was frequently visiting India, and that she had not brought assets into India, nor had she acquired assets out of monies brought into India by the assessee. Having regard to those findings, the assessee clearly was not entitled to the benefit of the exemption.