SHEODUTTRAI PANNALAL Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THIS is an application under section 66(3) of the Indian Income-tax Act (XI of 1922). The assessee is a Hindu family trading under the name of Sheodutt Rai Panna Lal. Sheodutt Rai was the father, but he and Panna Lal are both dead. Sheodutt Rai died in 1924, leaving two sons, Panna Lal and Ganesh Prasad. We are informed that under his will Sheodutt left the whole of his propertywhich was apparently selfacquiredto Panna Lal; the only provision which he made for Ganesh Prasad was in the shape of an allowance of Rs. 5 a month. Panna Lal died during the pendency of the proceeding in this Court, leaving a son, Prem Narain.