STATE OF TAMIL NADU Vs. THIRUVALARGAL SINGARA ESTATE

JUDGEMENT

(1.) THESE tax revision case are filed under section 54(1) of the Tamil Nadu Agricultural Income-tax Act, 1955 (hereinafter referred to as "the Act"), against the order dated September 27, 1988, passed by the Tamil Nadu Agricultural Income-tax Tribunal in A. T. A. Nos. 48 to 50 of 1986. The Tribunal has held that the respondent cannot be considered to be an association of individuals and it can only be considered as tenants-in-common; therefore, each one of them has to be assessed only as an individual.

(2.) THE facts of the case are : THE respondent estate belongs to the beneficiaries, namely, the son and grandsons of the testator, and each of them is entitled to an undivided 1/5th share who under the will bequeathed in the estate in question. No doubt, they have been managing the estate together.