REGENT COMPUTRONICS PVT. LTD.

Santhamma And Others Appellant

V/S

Neelamma And Others Respondents

Referred Judgements :-

CHARLOTTE ABRAHAM V. FRANCIS ABRAHAM [REFERRED]
STUART LINDSLEY V. NATURAL CARBONIC GAS CO. [REFERRED]
IN RE LUCK S SETTLEMENT TRUSTS [REFERRED]
JAMES V. COMMONWEALTH OF AUSTRALIA (NO. 2) [REFERRED]
NARAYANI KUTTI AMMA V. ACHUTHANKUTTI [REFERRED]
ATRA BANNASSA,BIBI V. SAFATULLA MIA [REFERRED]
<RC>LAWSUIT(MAD) 1955 0 271;AIR(MAD) 1956 0 642;</RC> HIGH COURT OF MADRAS <JGN>RAJAMANNAR,RAJAGOPALA AYYANGAR</JGN> SANTHAMMA AND OTHERS NEELAMMA AND OTHERS <AT>REFERRED CASE 18 OF 1953</AT> 21.07.1955 <SUBJECT>CIVIL,CONSTITUTION,LIMITATION</SUBJECT><SI> CONSTITUTION OF INDIA ART 31(2);CONSTITUTION OF INDIA ART 31;CONSTITUTION OF INDIA ART 31(1);CONSTITUTION OF INDIA ART 14;CONSTITUTION OF INDIA ART 19;CODE OF CIVIL PROCEDURE,1908 SEC 113;LIMITATION ACT,1908 ART 127;GOVERNMENT OF INDIA ACT,1935 SEC 100(3);GOVERNMENT OF INDIA ACT,1935 SEC 100;GOVERNMENT OF INDIA ACT,1935 SEC 99;GOVERNMENT OF INDIA ACT,1915 SEC 108;GOVERNMENT OF INDIA ACT,1915 SEC 45(A)(1);MADRAS ALIYASANTHANA ACT,1949 SEC 36(2)(A);MADRAS ALIYASANTHANA ACT,1949 SEC 36(3);MADRAS ALIYASANTHANA ACT,1949 [REFERRED TO]
SUBRAHMANYAN CHETTIAR V. MATHUSWAMI GOUNDAN [REFERRED]
UNITED PROVINCES V. MT. ATIQA BEGUM [REFERRED]
RASA GOUNDAN V. ARUNACHALA GOUNDAN [REFERRED]
AMMANI AMMAL V. PADMANABHA MENON [REFERRED]
SESHAPPA CHETTY V. DEVARAJA [REFERRED]
IN RE HINDU WOMEN S RIGHTS TO PROPERTY ACT,1937 [REFERRED]
CHARANJIT LAL CHOWDHARY VS. UNION OF INDIA [REFERRED]
STATE OF WEST BENGAL VS. SUBODH GOPAL BOSE [REFERRED]
DWARKADAS SHRINIVAS VS. SHOLAPUR SPINNING AND WEAVING COMPANY LIMITED [REFERRED]
RAJAHMUNDRY ELECTRIC SUPPLY CORPORATION LIMITED VS. STATE OF ANDHRA PRADESH [REFERRED]
COMMISSIONER HINDU RELIGIOUS ENDOW MENTS MADRAS VS. LAKSHMINDRA THIRTHA SWAMIAR OF SHIRUR MUTT [REFERRED]
RAJA JOGENDRA NARAYAN DEB VS. DEBENDRA NARAYAN ROY [REFERRED]
WALLACE BROTHERS AND CO LTD VS. COMMISSIONER OF INCOME [REFERRED]
BRITISH COAL CORPORATION VS. KING [REFERRED]
AKAVANDE MULANHUR VATAKETHIL KIZHAKKE NAYAR VEETTIL KARNAVASTRI SREEDEVI NEITHIAR VS. AKAVANDE MULANHUR ELAYAT VATAKKE NAIR VEETTIL KARNAVAN PERUVUNNI NAIR [REFERRED]
ADAM HAJI PEER MUHAMMAD ISSAC SAIT VS. PATTAKKARANTAVITA KUNKAN [REFERRED]
MUSAMMAT GIRJA BAI VS. SADASHIV DHUNDIRAJ [REFERRED]

JUDGEMENT

(1.) This is a reference under S. 113 Civil P. C. by the learned Subordinate Judge of Mangalore.

(2.) Three suits O. S. Nos. 23 of 1951, 177 and 182 of 1952 were filed in the Court of the Subordinate Judge of Mangalore for partition of the properties belonging to three Aliyasanthana families under the provisions of S. 36, Madras Aliyasanthana Act, 1949. The immovable properties which were the subject-matter of the suits are situated in th3 district of South Kanara. Most of the defendants in the several suits reside in the State of Madras except that some of the defendants in O. S. No. 182 of 1952 are said to have settled down in Coorg long before the Act came into force.

(3.) The Madras Aliyasanthana Act, 1949 enacted by the Legislature of this Province deals with various topics pertaining to the followers of the Aliyasanthana system of inheritance but as the suits out of which this reference arises are for partition, we are concerned only with the validity of the provisions relating to this topic contained in Chapter 6 of the Act.

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SANTHAMMA AND OTHERS Vs. NEELAMMA AND OTHERS

Referred Judgements :-

JUDGEMENT

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