STATE OF ANDHRA PRADESH Vs. MALAPATI PARVATHAMMA

JUDGEMENT

(1.) In these two revision petitions filed under section 21 of the Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, i973 (hereinafter called the Act), the only contention that arises for consideration is whether the respondents in the two revision petitions, who were co-widows and whose husband died prior to the coning into force of the Hindu Bigamy Act, 1949, should be brought under a single faimily unit or each of them should be treated as a separate family unit.

(2.) The definition of 'family ur.it* in section 3 (f)' of the Act, reads as follows:

(3.) Under section 3 (f) (i), where an individual has a spouse or spouses, such individual, the sbcuse cr srcuses and their minor sons and their un married minor daughters, constitute a "fairily unit". Under sub-clause (ii) of section. 3 (f), where at? individual has no spouse, such individual and his or her minor sons and unmarried minor daughters, constitute a ''family unit". Under sub-clause (iii), where an individual is a divorced husband and who has not remaned, the said individual and his minor sons and unmarried minor daughter., whether in his custody or not, constitute a "family unit". Under sub-clause (iv), where an individual and his or her spouse are both dead, their minor sons and unmarried ; minor daughters, constitute a "family-unit".