REGENT COMPUTRONICS PVT. LTD.

T.A.LAKSHMI NARASAMBA Appellant

V/S

T.SUNDARAMMA Respondents

Referred Judgements :-

KHETRAMANI DASI V. KASHINATH DAS [REFERRED TO]
SAVITRIBAI V. LAKSHMIBAI [REFERRED TO]
ADHIBAI V. CURSANDAS NATHU [REFERRED TO]
AMMAKANNU V. APPU [REFERRED TO]
YAMUNABAI V. MANUBAI [REFERRED TO]
KAMINI DASEE V. CHANDRAPODA MONDLE [REFERRED TO]
SANKARAMURTHY V. SUBBAMMA [REFERRED TO]
BHAGIRATHI BAI V. DWARAKABAI [REFERRED TO]
MEENAKSHI AMMAL V. P. RAMA AIYAR [REFERRED TO]
GOODS OF GOBINDA CHUNDRA [REFERRED TO]
BHAGWANTI V. THAKUR MAL [REFERRED TO]
RANGAMMAL V. ECHAMMAL [REFERRED TO]
AMIREDDI RAJA GOPALA RAO VS. AMIREDDI SITHARAMAMMA [REFERRED TO]
S KAMESHWARAMMA VS. S SUBRAMANYAM [REFERRED TO]
AMMIREDDI RAMAMOORTY DIED VS. AMMIREDDI SITHARAMAMMA [REFERRED TO]
A V LAKSHMAMMA VS. A SURYANARAYANAMURTY [REFERRED TO]
JEOT RAM CHAUDHARI VS. MTLAUJI [REFERRED TO]
RAJNIKANTA PAL V. SAJNISUNDAREE DASEE [REFERRED TO]
SRIMATI INDUBALA DASEE VS. SRIMATI PANCHUMANI DASEE [REFERRED TO]
GOPAL CHANDRA PAL VS. KADAMBINI DASI [REFERRED TO]
AMBU BAI AMMAL VS. SONI BAI AMMAL [REFERRED TO]
FOOLCOMARI DASI VS. DEBENDRA NATH SEAL [REFERRED TO]
GULZARA SINGH NANTA SINGH VS. TEJ KAUR [REFERRED TO]
N. APPAVU UDAYAN AND ANR. VS. NALLAMMAL [REFERRED TO]

JUDGEMENT

(1.) A Division Bench of this Court has referred the following question of law for the opinion of the Full Bench:-- "Whether the moral obligation of a father-in-law possessed of separate or self-acquired property, to maintain the widowed daughter-in-law ripens into a legal obligation in the hands of persons to whom he has either bequeathed his property or made & gift of his property?"

(2.) Cases similar to the one now referred to this Full Bench hereafter may very rarely come for adjudication before the Courts in view of the enactment of the Hindu Adoptions and Maintenance Act (LXXVIII 1956) under which the rights of daughter-in-law for maintenance have been codified. Section 19 provides for maintenance of widowed daughter-in-law by her father-in-law under the circumstances mentioned therein. Under Section 21 the widow of a pre-deceased son is a dependant. Section 22 speaks of the maintenance of dependants. Therefore, matters in respect of maintenance of widowed daughter-in-law are governed by the Hindu Adoptions and Maintenance Act, 1956, where the death of the father-in-law takes place subsequent to the coming into force of the above Act.

(3.) The present case is one where the father-in-law died in 1954, i.e., before the said Act came into force bequeathing his property under a will. Before his death his son died leaving his widow. Therefore, we have to examine this case mainly with reference to the law that existed prior to the Maintenance Act came into force.

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T A LAKSHMI NARASAMBA Vs. T SUNDARAMMA

Referred Judgements :-

JUDGEMENT

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