FRENIBAI G ANKLESARIA Vs. CONTROLLER OF ESTATE DUTY

JUDGEMENT

(1.) THIS is a reference under section 64(1) of the Estate Duty Act 1953, made by the Income -tax Appellate Tribunal.

(2.) THE Income -tax Appellate Tribunal has submitted the statement of case seeking the opinion of this court on the question of law as stated in the statement of case which is as under :

(3.) THE firm came into existence on October 24, 1957. The constitution of the firm was as under :