NACHIMUTHU GOUNDER (DECEASED) Vs. UMAMAHESHWARI

JUDGEMENT

(1.) In this second appeal, challenge is made to the judgment and decree dated 18.03.2015 passed in A.S.No.11 of 2014 on the file of Second Additional District and Sessions Court,Tirupur, confirming the fair and decretal order dated 28.03.2014 passed in I.A.No.735 of 2013 in O.S. No.45 of 2013, on the file of Subordinate Court, Tirupur.

(2.) The second appeal has been admitted on the following substantial questions of law.

(3.) When the provisions of Sections 25 and 27 of the Hindu Succession Act, 1956 can be invoked only if it is proved that a person is guilty of murdering a person regarding whose property he or she, intends to inherit, whether the courts below are correct in law in applying the aforesaid provisions particularly when D.Rathinamani was acquitted in the criminal case.