COMMISSIONER OF INCOME TAX Vs. R SADAYANDI NAICKER

JUDGEMENT

(1.) THE question referred to us at the instance of the Revenue is as to whether the Tribunal is right in law in holding that the status of the assessee should be as individual, and not of BOI.

(2.) THE admitted facts are that three persons Sadayandi Naicker, Kalatheeswara Gurukkal and Kanniappan had jointly purchased a lottery ticket of the U.P. State lottery which won the prize amount of Rs. 10 lakhs. A certificate to that effect was also issued by the Director of the Lottery on 18th May, 1982. While assessing the individuals separately of their share of the winnings, the ITO also made an assessment on the total amount on all three together in the status of BOI. On appeal, the CIT set aside the assessment in the status of BOI. The Tribunal, on further appeal, confirmed the order of the CIT.

(3.) THE question referred to us is, therefore, answered by holding that the assessment should be not as individuals but as AOP.