CONTROLLER OF ESTATE DUTY Vs. VED PARKASH JAIN

JUDGEMENT

(1.) THIS reference under Section 64 (1) of the Estate Duty Act, 1953 (hereinafter referred to as " the Act "), has been made by the Income-tax Appellate Tribunal, Chandigarh Bench, on the application filed by the Controller of Estate Duty, requesting the Appellate Tribunal to refer to this court a question of law which is said to have arisen out of the Tribunal's order in EDA No. 2 of 1969-70. The Tribunal has referred the following question of law for our opinion :

(2.) THE facts of the case are as follows:

(3.) ONE Hari Ram was partner in the firms of Messrs. Hari Ram Kishori Lal and Messrs. Ved Parkash Vijay Kumar. He died on 26th April, 1966. The Assistant Controller of Estate Duty made an addition of Rs. 17,251 in the principal value of his estate representing his share of goodwill in the said two firms, in the following manner :